Section 18(6) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(6)The A.P. Beverages Corporation Limited should also submit a return in Form L-l0(B) of the Prohibition and Excise Superintendent of the District immediately after the consignment of Indian Made Foreign Liquor booked is moved and the return should be sent not later than the next day. A copy of such return shall also be sent to the Prohibition and Excise Superintendent having jurisdiction over the place of destination of the consignment.
