Section 12 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
12. Form of Export permit and despatch of copies.
(1)The export permit shall be issued by the Commissioner of Prohibition and Excise in Form L-5 bearing a machine number in one series for the whole of the State, after making five copies thereof.(2)The first copy of the permit shall be kept in the record of the "Office of the Commissioner of Prohibition and Excise" the second copy of the export permit shall be sent by post to the excise authority of the State to which the Indian liquor has to be exported, the third copy shall be handed over to the applicant and the fourth copy shall be sent to the Prohibition and Excise Officer In-charge of the distillery or Brewery or the place within whose jurisdiction the licensed premises of the applicant is situated and the fifth copy shall be sent to the Andhra Pradesh Beverages Corporation Limited"(3)The applicant shall after paying the export fee and the excise duty or furnishing the bank guarantee in lieu of the excise duty and obtaining the export permit in Form L-5 shall apply to the Prohibition and Excise Officer to whom the fourth copy of the permit has been sent through the Andhra Pradesh Beverages Corporation Limited to issue the export pass in Form L-6.
