Section 6(3) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(3)The transport permit shall in all cases be prepared in four parts. Part one shall be sent to the transporter to accompany the consignment. Part two shall be sent to the Excise Superintendent of the District into whose jurisdiction the consignment is to be transported for onward transmission to the local Excise Officer into whose jurisdiction the consignment is to be transported. Part three shall be sent to the Excise Officer of the place of issue. Part four shall be retained in the office of issue. The currency of the Transport Permit shall be restricted to such reasonable period as may be required for its transport in normal course.
