Section 2 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
2. Application.
- These rules shall apply for the import, export and transport of Indian Liquor and Foreign Liquor but not for their manufacture, production, compounding, blending, rectifying, flavouring, colouring fortifying, diluting, bottling or sale.
