Section 24(4) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(4)On payment of Excise Duty and cost of Excise Adhesive Labels, a transport permit for removal of liquor shall be granted 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 liquor by whole sale or retail on production of a valid permit issued by the Commissioner.(iii)Person holding licence in Form-CS. 3 under Andhra Pradesh Excise (Grant of licence of selling by In-house and conditions of Licence) Rules, 2005.
