Section 33(4) in Andhra Pradesh Brewery Rules, 2006
(4)On payment of Excise Duty, a transport permit for removal of Beer shall be issued by the Excise Officer In-charge of the unit in favour of the following persons only:(i)The Andhra Pradesh Beverages Corporation depots located in the State as per the purchase orders given by the corporation.(ii)Persons holding a licence in any other State for sale of Beer by whole sale or retail on production of valid permit issued by the Commissioner.(iii)Persons holding a licence in Form - CS.3 under Andhra Pradesh Excise (Grant of licence of selling by In-house and conditions of Licence) Rules, 2005.
