Section 32 in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005
32. [ Intimation to Prohibition & Excise Officer. [Substituted by Notification No. G.S.Ms. 1880, dated 8.11.2005 (w.e.f. 24.5.2005).]
- The Excise officer of Andhra Pradesh Beverages Corporation Limited depot shall mark a copy of the transport permit to the Prohibition & Excise Station Officer shall inspect and verify the consignment within three days of the dispatch of the stocks from the Andhra Pradesh Beverages Corporation Limited Depot.If the consignment is not verified within the stipulated time mentioned in the rule the licensee can take the stocks into account and sell them.]
