Section 3(i) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(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;
