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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(2)On receipt of such intimation and its enclosure, the Prohibition and Excise Superintendent shall assign verification of imported consignment and affixture of Excise Adhesive labels to an Prohibition and Excise Officer, not below the rank of Prohibition and Excise Sub-Inspector, while providing him such labels. The verifying Officer shall having satisfied himself that the entries of the permits and the available consignment tally each other, arrange affixture of the Excise Adhesive Labels in his presence on the bottles of the consignment and issue certificate of verification under the intimation to the Prohibition and Excise Superintendent concerned.