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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(5)(i) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(i)In case of through transport of Indian Liquor/Foreign Liquor and Beer, the Commissioner of Prohibition and Excise may after making such enquiry as he may consider necessary and on being satisfied that the movement the liquor/beer is not in contravention of any law for the time being in force and that it will not be unloaded within the Andhra Pradesh State, issue a permit for transport of the liquor/beer through the Andhra Pradesh State, in Form L-8(A), bearing machine number in one series after making copies thereof. The original of such permit shall be retained as office copy. Duplicate, Triplicate and quadruplicate shall be made over to the applicant. The transporter shall surrender the triplicate and quadruplicate to the concerned authority at the check posts of entry and exit respectively to the State of Andhra Pradesh and obtain endorsements in the duplicate copy to that effect.