Section 18(8) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(8)Where the route of movement of the consignment passes through any check post of the Prohibition and Excise Department or of the Commercial Taxes Department the transporter, shall get the transport permit and way bill stamped at the check-post. Failure to do so shall be treated as unauthorized transport and violation of the conditions of the transport.
