Section 6(4) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(4)[ Transport permit shall not be granted before payment of administrative fees where the denatured spirit, methylated spirit or methyl alcohol, denatured spirituous preparations is obtained from a distillery, holding D-2/DR-2 licensee by the under these Rules.] [Substituted by Notification No. G.O.Ms. No. 106, dated 7.2.2001.]
