Section 11(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

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State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(2)That the applicant has paid and produced the original challan in token of having credited into the Government Treasury export fee at the following rates :-

(i)	Beer, Cider, Ale Stout, Porter or otherFermented liquor usually made from malt or foreign liquor,	Rupees two per bulk litre
(ii)	Any other Indian liquors,	Rupees two per bulk litre
(iii)	Malt, Spirit/Grape Spirit	Rupees two per bulk litre

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State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005