Section 10 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
10. Application for an export permit.
(1)Indian Liquor shall be permitted to be exported in bottles affixed with only those labels which have been approved by the Commissioner of Excise in accordance with these rules.(2)Manufacturers of Indian Liquor or Breweries within the State shall be eligible to apply for approval of such labels under these rules. The application shall be in Form L-4(A) duly affixed with Court fee stamp of the requisite value as per provisions of the Indian Stamp Act, 1899 and shall be enclosed with fifty copies of each variety of label and a challan of remittance of a fee of Rs. 2,00,000/- in respect of brands of Indian Liquor whose basic price is upto Rs. 700/-and Rs. 50,000/- (Rupees Fifty thousand only) in respect of brands of Indian Liquor whose basic price is above Rs. 700/- for each variety of label sought to be approved, under appropriate head of account at any Government Treasury in the State. In case of Beer the fee so payable shall be Rs. 2,00,000/- for each variety of label. The applicant should also get the label re-approved for each excise year by paying a fee of Rs. 2,00,000/- in respect of brands of Indian Liquor whose basic price is upto Rs. 700/- and Rs. 50,000/- (Rupees Fifty thousand only) in respect of brands of Indian Liquor whose basic price is above Rs. 700/- for each variety of the label. In case of Beer the fee so payable for re-approval shall be Rs. 2,00,000/-for each variety of label. The format of the label submitted for such approval shall contain the following:(a)Name and address of the manufacturer(b)Batch No. Month and Year of manufacture(c)Net contents(d)Proof strength(e)Kind of liquor(f)Inscription "Not for sale in Andhra Pradesh"(g)Name and address of person doing rectification, blending, compounding, reduction, flavouring, colouring, bottling and the like if such person is other than the manufacturer.Provided that the Isabel fee once remitted shall not be refunded or adjusted for any reason including non-issue of export permit, when once the label was duly approved and registered.Provided further that in the case of export of Indian Liquor to Canteen Stores Department each variety of Label shall be approved separately after collecting a non-refundable fee of Rs. 2,00,000/-in respect of Indian Liquor brands whose basic price is upto Rs. 700/- or of Rs. 50,000/- in respect of brands of Indian Liquor whose basic price is above Rs. 700/-. In case of Beer the fee so payable shall be Rs. 2,00,000/- for each variety of label sought to be approved. Provided further that the label approval fee shall be Rs. 10,000/- in the case of wine, either Grape-based or other fruit-based which should not contain more than 42% proof spirit. The label shall be re-approved for each Excise year after collecting the same fee applicable for approval.(3)The Commissioner of Prohibition and Excise, on receipt of such application after causing an enquiry if necessary and on being satisfied that there is no objection to approve the label and that the conditions laid down in sub-rule (2) of Rule 10 have been fulfilled, may approve the label in Form L-4B. After approval, one copy shall be returned to the applicant and one copy to the Andhra Pradesh Beverages Corporation Limited and the other shall be retained for further use by the Commissioner of Prohibition and Excise in his office. However, the approval in Form L-4B does not by itself entitle any intending exporter to export liquor or beer to the other States without following the other conditions laid down regarding the issue of Export Permits. The export shall be done only through the Andhra Pradesh Beverages Corporation Limited which has been vested with exclusive privilege of export.(4)Any holder of D2 licence or B2 licence for manufacture of Indian Liquor or Beer as the case may be desiring to export Indian Liquor and Beer outside the State from his licensed premises, shall apply to the Commissioner through the Andhra Pradesh Beverages Corporation Limited for granting the issue of an export permit in Form L-4 and shall bear a Court fee stamp of the requisite value as per the provisions of Indian Stamp Act, 1889. The application shall be accompanied by an import permit granted by the Excise authority of the State to which the liquor has to be exported.
