Section 11A in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
11A. Furnishing of verification report.
- The exporter shall obtain a verification report from the Prohibition and Excise officer at the destination of the consignment and furnish it to the authority who issued the export permit, within twenty-one days after expiry of the validity of the export permit, falling which the excise duty paid, shall accrue to the Government or the Bank guarantee furnished shall be invoked and encashed amount adjusted towards Government revenue. Now new permit shall be issued until verification reports for the previous consignments are furnished.
