Section 15 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
15. Application for transport permit.
(1)The Andhra Pradesh Beverages Corporation Limited desiring to transport Indian Liquor and Foreign Liquor from Distillery/Brewery to their units or from one unit to other unit, shall apply: -(a)in case both the units are in the same District to the Prohibition and Excise Superintendent of that District or a Prohibition and Excise Officer authorized by the Commissioner of Prohibition and Excise(b)in case the units are in different Districts, to the Prohibition and Excise Superintendent of the District from which the Indian Liquor and Foreign Liquor is transported or a Prohibition and Excise Officer authorised by the Commissioner of Prohibition and Excise from which the liquor is transported.(c)in case transport is from a unit of the Andhra Pradesh Beverages Corporation Limited to lienced premises in Form A-4 (By shop). 2-B (By Bar), C-l (Club) and CS-3 (Military Canteen Stores) TD-1 (In house), TD-2 (Beer Pub), EP-1 and SW-1 premises, to the Prohibition and Excise Superintendent of the District or a Prohibition and Excise Officer authorized by the Commissioner of Prohibition and Excise(2)The application shall be in Form L-7 and shall bear a court fee stamp of the requisite value as per the Indian Stamp Act, 1899.(3)(a)in case of "through transport permit", application shall be made to the Commissioner of Prohibition and Excise, Andhra Pradesh(b)the application under clause (a) shall be in Form L-7(B) and shall bear a Court Fee Stamp of "the requisite value as per the Indian Stamp Act, 1899".
