Section 12(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)The applicant shall after paying the export fee and the excise duty or furnishing the bank guarantee in lieu of the excise duty and obtaining the export permit in Form L-5 shall apply to the Prohibition and Excise Officer to whom the fourth copy of the permit has been sent through the Andhra Pradesh Beverages Corporation Limited to issue the export pass in Form L-6.
