Section 4A(1) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(1)The Andhra Pradesh Beverage Corporation shall apply to the Commissioner of Prohibition and Excise for Import of Foreign Liquor in accordance with the requirement of the Licensees in the state from time to time:"Provided that the canteen stores department may apply to the Commissioner directly for grant of Import permit in respect of Foreign Liquor.
