Section 15(1)(c) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

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State of Andhra Pradesh - Subsection

Section 15(1)(c) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(c)in case transport is from a unit of the Andhra Pradesh Beverages Corporation Limited to lienced premises in Form A-4 (By shop). 2-B (By Bar), C-l (Club) and CS-3 (Military Canteen Stores) TD-1 (In house), TD-2 (Beer Pub), EP-1 and SW-1 premises, to the Prohibition and Excise Superintendent of the District or a Prohibition and Excise Officer authorized by the Commissioner of Prohibition and Excise

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State of Andhra Pradesh - Subsection

Section 15(1)(c) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005