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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(3) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(3)On receipt of the consignment the licensee shall give intimation thereof to the local Excise Officer who after satisfying himself about the quality and strength of the spirit and the quantity noted in the permit, shall record a certificate of verification on the transport permit or the import permit.