Section 6 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
6. Transport.
(1)No person shall transport denatured spirit, methylated spirit or Methyl Alcohol Denatured Spirituous preparations in excess of quantities specified in Rule 5 except under a transport permit granted by the Excise Superintendent in Form D.S-I :Provided that in the case of holders of licences in Forms D.S.IX, D.S.XIII or D.S.XV the Excise Superintendent may issue general permit of transport of D.S. from the wholesaler to the licensed premises when the quantity to be transported at any one time does not exceed 200 litres.(2)The application for the transport permit shall be in Form D.S.II and shall bear a court fee stamp of the value of Rs.2/-. The transport permit shall authorise movement of Denatured spirit only within the State.(3)The transport permit shall in all cases be prepared in four parts. Part one shall be sent to the transporter to accompany the consignment. Part two shall be sent to the Excise Superintendent of the District into whose jurisdiction the consignment is to be transported for onward transmission to the local Excise Officer into whose jurisdiction the consignment is to be transported. Part three shall be sent to the Excise Officer of the place of issue. Part four shall be retained in the office of issue. The currency of the Transport Permit shall be restricted to such reasonable period as may be required for its transport in normal course.(4)[ Transport permit shall not be granted before payment of administrative fees where the denatured spirit, methylated spirit or methyl alcohol, denatured spirituous preparations is obtained from a distillery, holding D-2/DR-2 licensee by the under these Rules.] [Substituted by Notification No. G.O.Ms. No. 106, dated 7.2.2001.]
