Section 14 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
14. Import permit.
- The Import permit may be issued to a licence holder in Form CS-3 authorizing import of Indian Liquor and Foreign Liquor in to the State from the Distilleries and Breweries situated outside the State of Andhra Pradesh within the country and from the Bonded ware houses of the Customs Department of Government of India and such Import shall be governed by Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005.
