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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Andhra Pradesh - Subsection

Section 33(8) in Andhra Pradesh Brewery Rules, 2006

(8)If the Brewery Officer is satisfied that the applicant is entitled under these rules to remove Beer and that the Excise duty has been paid, he shall issue Beer under a permit in Form-B-8 sending a copy to the concerned Prohibition and Excise Superintendent of destination.