Section 6(1) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(1)No person shall transport denatured spirit, methylated spirit or Methyl Alcohol Denatured Spirituous preparations in excess of quantities specified in Rule 5 except under a transport permit granted by the Excise Superintendent in Form D.S-I :Provided that in the case of holders of licences in Forms D.S.IX, D.S.XIII or D.S.XV the Excise Superintendent may issue general permit of transport of D.S. from the wholesaler to the licensed premises when the quantity to be transported at any one time does not exceed 200 litres.
