Section 10(4) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(4)Any holder of D2 licence or B2 licence for manufacture of Indian Liquor or Beer as the case may be desiring to export Indian Liquor and Beer outside the State from his licensed premises, shall apply to the Commissioner through the Andhra Pradesh Beverages Corporation Limited for granting the issue of an export permit in Form L-4 and shall bear a Court fee stamp of the requisite value as per the provisions of Indian Stamp Act, 1889. The application shall be accompanied by an import permit granted by the Excise authority of the State to which the liquor has to be exported.
