Section 9(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)On receipt of application under sub-rule (2) the Prohibition and Excise Superintendent may, after such enquiry as he may consider necessary and, on being satisfied that Indian Liquor/Beer has not been brought against the said permit, extend the validity of the import permit for a reasonable period.(3-A) Where the Indian Liquor/Foreign Liquor dispatched by the exporting Distillery/Brewery within the validity period of Import permit and reached the Andhra Pradesh State Border check post of Prohibition and Excise Department within the validity period of the permit but reached at the destination after expiry of the validity of the permit for the reasons beyond the control of the permit holder, he shall apply to the Commissioner of Prohibition and Excise for revalidation of the permit explaining the reasons for delay through the Excise Supervisory Officer at the unit of A.P.B.C.L. The Commissioner of Prohibition and Excise will revalidate the permit without forfeiting the countervailing duty and the import fee on being satisfied with the reasons put forth by the permit holders. Otherwise the C.V.D. and import Fee are liable for forfeiture.
