Section 3 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
3. Definitions.
- In these Rules unless the context, otherwise requires:-(a)"Act" means the Andhra Pradesh Excise Act, 1968:(b)"Distillery Permit" or "Brewery Permit" means a permit issued by the Distillery Officer or Brewery Officer, as the case may be, for release of the Indian Liquor or Beer there from;(c)"Foreign Liquor" includes every liquor imported into India other than Indian Liquor:(d)"Form" means a form appended to these rules:(e)"Indian Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from Foreign Countries and includes, Wine, Beer. Milk punch and other liquors consisting of or containing any such spirits but does not include 'Foreign Liqour'(f)"licence" means a licence granted under the Act.(g)"licensee" means holder of such licence:(h)"Permit" means a permit issued under these rules and includes a pass and an authorisation:(i)"verification" means -(i)examining the seals of the bottles, containers or other receptacles forming the consignment of intoxicants to verify that they are not tampered with during transit:(ii)ascertaining that the number of bottles and make thereof containers and other receptacles tally with those, shown on that permit and that the Excise Adhesive Lables are affixed on each and every bottle of Indian Liquor and Foreign Liquor and the serial numbers of the Excise Adhesive Labels so affixed tally with those noted in the permit.(iii)ascertaining that the quantity of Indian Liquor or Foreign Liquor transported tallies with the quantity mentioned in the permit and in the case of spirit, examining the contents with a hydrometer by drawing samples from the bottles containers or other receptacles in order to find out that the strength of the spirit corresponds to that shown in the permit: and(iv)satisfying that the excise revenue and cost of excise adhesive lables required to be paid under the rules have been correctly livied and paid and the word 'verified' shall be construed accordingly;(j)"Excise Adhesive Label" means the lable designed and approved by printed and supplied by under the supervision and control of the Commissioner of Prohibition and Excise, from time to time in different forms for the purpose of its affixture to sealed bottles of different varieties and sizes containing liquor.(k)"through transport permit" means the permit issued under sub-rule 5(i) of Rule 16 for the transport from a place outside the State to any other place outside it through the intervening area of the State whether by way of consignment or otherwise.
