Section 4A(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(2)No import permit as specified under sub-rule (1) above shall be granted unless,(i)Countervailing duty and import fee as prescribed is paid(ii)Sticker as specified in sub-rule (3) is approved by the Commissioner(iii)A Challan for the cost of EALs in enclosed.
