Section 16(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)A Prohibition and Excise Officer authorized by the Commissioner of Prohibition and Excise after making such enquiry as he may considered necessary and on being satisfied that the Excise Duty on the Indian Liquor and Foreign Liquor to be transported has been paid, may issue a transport permit in Form L-8 permitting transport of Indian Liquor and Foreign Liquor from the units of APBCL to the licensed premises in Form A-4, 2-B, CS-3, C-l, TD-1, TD-2, EP-1 and SW-1.
