Section 4A(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)(i)Every bottle of Foreign Liquor imported into the State shall bear a sticker.(ii)The Andhra Pradesh Beverages Corporation shall submit to the Commissioner for approval 10 copies of each variety of sticker in respect of Foreign Liquor of the same variety of one origin sought to be imported along with challar of Rs. 10,000/- towards fee for approval.(iii)The sticker shall contain the following:(a)Name and address of the import-export license holder(b)License/authorization no.(c)Name of the brand.(d)Inscription "for sale in Andhra Pradesh only"(e)Maximum Retail Price (as indicated by APBCL)(f)Inscription "consumption of liquor is injurious to health"]
