Section 16(4) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(4)Every applicant for a transport permit will ensure that in respect of transport permit already received by him during the week ending with Saturday to Friday, submits a declaration and return in Form L-7(A) so as to reach the Prohibition and Excise Superintendent and Prohibition and Excise Officer authorized by the Commissioner on the following Monday. The Prohibition and Excise Superintendent/a Prohibition and Excise Officer authorized by the Commissioner shall be competent to reject issuing further transport permits if the dealer fails to furnish the declaration and Statement in Form L-7(a) in respect of transport permits received by him earlier within the stipulated time."(4-A) The consignment of Indian Liquor shall correspond with the entries in the transport permit and any variation shall render the transport as without permit. In case, for any reason the description of the IL & FL and the the quantity mentioned in the transport permit issued, cannot be consigned, the transport permit shall be surrendered un-utilized to the Issuing Authority within 24 hours of the expiry of its validity.
