Section 6 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
6. The form of Import permit and dispatch of its copies.
- The import permit shall be issued in Form L-2 bearing a machine number in one series for "each Distillery separately", after making five copies thereof. The first copy of the permit shall be kept in the record of the "authorised officer" issuing the permit; the second copy shall be sent by post to the Excise Authority of the State from where the "Indian Liquor" and Foreign Liquor is to be imported or to the Collector of Customs in case the import is from abroad, the third copy shall be handed over to the importer or the person authorised by him to receive it and the fourth copy shall be sent to the Prohibition and Excise Superintendent having jurisdiction over the place to which the Indian Liquor and Foreign Liqour is to be imported, and the fifth copy to the Exporting unit.
