Section 9(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(2)Where it is not possible for the holder of the permit to import Indian Liquor and Foreign Liquor within the validity period specified in the permit for reasons beyond the control of the permit holder, he shall apply to the "authorized officer" for, extension of the period of validity of the permit three days in advance of the expiry of the validity in t he said permit specifying the reasons necessitating such extension together with the unutilized import permit in original and a Certificate from the Officer of the Exporting Distillers/Brewery that no Indian Liquor/Beer has been dispatched from the Distillery/Brewery against such import permit.
