Section 7 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
7. Import.
(1)No denatured spirit, methylated spirit or Methyl Alcohol Denatured spirituous preparations shall be imported except by the person or institution holding licence issued under these rules and except under an import permit in the Form DS.III.(2)[omitted](3)The holder of a licence in Form DS-VII or DS-XI under these rules desiring to import denatured spirit as the case may be from outside the State shall apply to the Collector for granting the issue of a permit. The application for an import permit shall be in Form DS-IV and shall bear a court fee stamp of the value of Rs. 2/-.(4)On receipt of an application in Form DS IV the Collector may after such enquiry as he may consider necessary and on being satisfied that there is no objection to grant the issue of the import permit applied for may grant the issue of an import permit.(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.
