(1)No Beer manufactured or stored otherwise than that under bond shall be removed unless the Excise duty as specified in Rule 9 (a) (if not reduced or exempted by an order of competent authority) as specified by Commissioner from time to time has been paid by the Licensee before such removal.(2)No Beer shall be issued in quantities of less than 30 litres.(3)No bottled Beer hall be removed unless it is properly packed to withstand a road journey.(4)On payment of Excise Duty, a transport permit for removal of Beer shall be issued by the Excise Officer In-charge of the unit in favour of the following persons only:(i)The Andhra Pradesh Beverages Corporation depots located in the State as per the purchase orders given by the corporation.(ii)Persons holding a licence in any other State for sale of Beer by whole sale or retail on production of valid permit issued by the Commissioner.(iii)Persons holding a licence in Form - CS.3 under Andhra Pradesh Excise (Grant of licence of selling by In-house and conditions of Licence) Rules, 2005.(5)Every application for a Transport permit for the removal of Beer, shall be made in writing in Form - B7 to the Excise Officer and shall be accompanied by a challan in original in support of payment of Excise duty therefor and the certificate or permit required under the foregoing rules, such certificate or permit being either a general or a special one for the purpose of a single removal.(6)The licensee shall present the treasury receipt in token of his having paid the Excise duty to the Excise Officer.(7)The licensee shall be responsible for the correct and full payment of the Excise duty due on the Beer to be removed. But if he is in doubt as to the amount of such Excise duty, he may, prior to its payment in the treasury, apply to the excise officer for a revision of calculation.(8)If the Brewery Officer is satisfied that the applicant is entitled under these rules to remove Beer and that the Excise duty has been paid, he shall issue Beer under a permit in Form-B-8 sending a copy to the concerned Prohibition and Excise Superintendent of destination.
