Section 16 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
16. Issue of permit.
(1)Any officer not below the rank of an Assistant Prohibition and Excise Superintendent authorized by the Commissioner of Prohibition and Excise may, after making such enquiry as he may consider necessary and on being satisfied that the excise duty on the Indian liquor/Foreign liquor to be transported has been paid, issue a transport permit for transport of the liquor in Form L-8 bearing machine numbers in one series for the whole State after making copies thereof. The original of the transport permit shall be kept in the record of the Office of the Prohibition and Excise Superintendent. The duplicate shall be sent by post to the Prohibition and Excise Superintendent of the district to which the liquor is to be transported, in case the licensed premises are in different districts. The triplicate shall be handed over to the applicant or the person authorised by him to transport it. The quadruplicate shall be sent to the Prohibition and Excise Officer having jurisdiction over the place to which the liquor is to be transported; and the quintoplicate shall be sent to the Assistant Commissioner of Prohibition and Excise (Enforcement) having jurisdiction over the place to which the liquor is being transported.(2)Where the transport is from Distillery or Brewery, to the Andhra Pradesh Beverages Corporation Limited or premises of the Canteen Stores Licence in Form CS-3. the officer incharge shall issue a distillery or brewery pass on prepayment of excise duty in case the Indian Liquor is released for consumption within the State. Every such pass shall be deemed as a transport permit for the purpose of the rules.(3)A Prohibition and Excise Officer authorized by the Commissioner of Prohibition and Excise after making such enquiry as he may considered necessary and on being satisfied that the Excise Duty on the Indian Liquor and Foreign Liquor to be transported has been paid, may issue a transport permit in Form L-8 permitting transport of Indian Liquor and Foreign Liquor from the units of APBCL to the licensed premises in Form A-4, 2-B, CS-3, C-l, TD-1, TD-2, EP-1 and SW-1.(4)Every applicant for a transport permit will ensure that in respect of transport permit already received by him during the week ending with Saturday to Friday, submits a declaration and return in Form L-7(A) so as to reach the Prohibition and Excise Superintendent and Prohibition and Excise Officer authorized by the Commissioner on the following Monday. The Prohibition and Excise Superintendent/a Prohibition and Excise Officer authorized by the Commissioner shall be competent to reject issuing further transport permits if the dealer fails to furnish the declaration and Statement in Form L-7(a) in respect of transport permits received by him earlier within the stipulated time."(4-A) The consignment of Indian Liquor shall correspond with the entries in the transport permit and any variation shall render the transport as without permit. In case, for any reason the description of the IL & FL and the the quantity mentioned in the transport permit issued, cannot be consigned, the transport permit shall be surrendered un-utilized to the Issuing Authority within 24 hours of the expiry of its validity.(5)(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.(ii)Non-compliance of the provisions of clause ( ) or the conditions laid down in the through transport permit, shall disqualify the transporter for grant of through transport permit in future. The transporter shall also be liable for penalty under the provisions of the Act.
