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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(5)(ii) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(ii)Non-compliance of the provisions of clause ( ) or the conditions laid down in the through transport permit, shall disqualify the transporter for grant of through transport permit in future. The transporter shall also be liable for penalty under the provisions of the Act.