Section 45(ii) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
(ii)Where a Licensee of the Group Toddy Co-operative Societies shops in any such city or town desires to pool toddy of all shops at one place and distribute it to constituent shops in separate receptacles, instead of transporting direct to all the shops, he shall do so after obtaining prior permission of the Prohibition and Excise Superintendent. In such a case, the Licensee shall obtain a licence in Form T.S.3 for establishing a depot on payment of a fee of rupees on hundred only from the Prohibition and Excise Superintendent concerned and shall maintain accounts in From T.S. 3(A) The depot shall ordinarily be established within the area of the group of shops. Transport of toddy from depot to constituent shops shall be under From T.S. 3(B).
