Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(1) in Andhra Pradesh Excise Act, 1968 (1)Any Officer not below the rank of an Assistant Prohibition and Excise Superintendent authorised by the Commissioner may issue a permit for the transport of intoxicants.
