Section 8 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
8. Export.
(1)No denatured spirit, methylated spirit or Methyl alcohol Denatured spirituous preparations shall be exported without a permit granted by the Commissioner. An export pass fee of 50 paise per bulk litre shall be payable on the quantity for export.(2)The export permit shall be in Form DS-V Part one shall be sent to the exporter to accompany the consignment, part two shall be sent to the Excise Superintendent of the District from whose jurisdiction the consignment is exported, part three shall be sent by registered post acknowledgment due to the Excise Officer of the State who has issued the import permit or the no objection certificate and part four shall be retained in the office.(3)No export permit for export of denatured spirit, methylated spirit or methyl alcohol Denatured spirituous preparations shall be issued unless the export fee is paid in the State of Andhra Pradesh and the Treasury receipted challan produced along with a no objection certificate from the competent Excise authority of the place to which the export is to be made.(4)The application shall be in Form DS-VI, and shall bear court fee stamp of the value of Rs.2/- On receipt of an application in Form DS.VI, the Commissioner may after such enquiry as he may consider necessary and on being satisfied that there is no objection to issue export permit applied for may grant the same.
