Section 12(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(2)The first copy of the permit shall be kept in the record of the "Office of the Commissioner of Prohibition and Excise" the second copy of the export permit shall be sent by post to the excise authority of the State to which the Indian liquor has to be exported, the third copy shall be handed over to the applicant and the fourth copy shall be sent to the Prohibition and Excise Officer In-charge of the distillery or Brewery or the place within whose jurisdiction the licensed premises of the applicant is situated and the fifth copy shall be sent to the Andhra Pradesh Beverages Corporation Limited"
