Section 24(7) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(7)The licensee shall be responsible for the correct and full payment of the Excise duty due on the Indian Made Foreign Liquor to be removed. But if he is in doubt as to the amount of such Excise duty, he may, prior to its payment in the treasury, apply to the excise officer for a revision of calculation.
