Section 7(5) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(5)As soon as the Collector orders granting of the import permit the Excise Superintendent shall issue the import permit over his signature and seal. The first copy of the permit shall be issued to the applicant to accompany the consignment. The second copy shall be sent by post to the Excise authority of the State from where the denatured spirit is to be imported or to the Collector of Customs in case the import is from abroad. The third copy shall be sent to the Excise Officer of the place of import. The fourth copy of the permit shall be kept in the records of the Excise Superintendent issuing the permit. Immediately after the denatured spirit covered by the import permit is received at the licensed premises, the permit holder shall send an intimation to the Excise Officer who is authorised to inspect and obtain a certificate of the sufficiency of denaturisation of denatured spirit imported.
