Section 33(5) in Andhra Pradesh Brewery Rules, 2006
(5)Every application for a Transport permit for the removal of Beer, shall be made in writing in Form - B7 to the Excise Officer and shall be accompanied by a challan in original in support of payment of Excise duty therefor and the certificate or permit required under the foregoing rules, such certificate or permit being either a general or a special one for the purpose of a single removal.
