Section 7(1) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(1)Immediately after the consignment covered by the import permit is received, the permit holder shall send intimation in Form L-3 to the Prohibition and Excise Superintendent, the officer authorised by the Commissioner. This intimation shall be enclosed with an original challan of remittance of cost of Excise Adhesive Labels, at the rate, as notified by the Commissioner of Excise from time to time.
