Section 16(1) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(1)Any officer not below the rank of an Assistant Prohibition and Excise Superintendent authorized by the Commissioner of Prohibition and Excise may, after making such enquiry as he may consider necessary and on being satisfied that the excise duty on the Indian liquor/Foreign liquor to be transported has been paid, issue a transport permit for transport of the liquor in Form L-8 bearing machine numbers in one series for the whole State after making copies thereof. The original of the transport permit shall be kept in the record of the Office of the Prohibition and Excise Superintendent. The duplicate shall be sent by post to the Prohibition and Excise Superintendent of the district to which the liquor is to be transported, in case the licensed premises are in different districts. The triplicate shall be handed over to the applicant or the person authorised by him to transport it. The quadruplicate shall be sent to the Prohibition and Excise Officer having jurisdiction over the place to which the liquor is to be transported; and the quintoplicate shall be sent to the Assistant Commissioner of Prohibition and Excise (Enforcement) having jurisdiction over the place to which the liquor is being transported.
