Section 4(3) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(3)The Commissioner of Prohibition and Excise, on receipt of such application and after causing an enquiry, if necessary, and on being satisfied that there is no objection to approve the label and that the condition laid down in sub-rule (2) have been fulfilled may approve the label in Form L-1B. After approval, one copy shall be returned to the applicant and one copy shall be sent to the Andhra Pradesh Beverages Corporation Limited and one copy shall be retained for further use by the Commissioner of Prohibition and Excise in his Office. The imports shall be done only through the Andhra Pradesh Beverages Corporation Limited which has been vested with exclusive privilege of import:Provided that canteen stores department shall import Indian Liquor and Foreign Liquor after fulfilling the conditions laid down in these rules.
