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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(2)The application for the transport permit shall be in Form D.S.II and shall bear a court fee stamp of the value of Rs.2/-. The transport permit shall authorise movement of Denatured spirit only within the State.