Section 14 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
14. Occasion for transport permit.
- The Transport permit may be issued authorizing movement of Indian Liquor and Foreign Liquor within the State in the following cases namely: -(a)from one unit of the Andhra Pradesh Beverages Corporation Limited to another unit of the Andhra Pradesh Beverages Corporation Limited;(b)from the Andhra Pradesh Beverages Corporation Limited to Military Canteen Stores licence in Form CS-3.(c)from the licenced premises of Military Canteen Stores in Form CS-3 to the licensed premises of Military Canteen licences in Form CS-1 and CS-2.(d)from units of the Andhra Pradesh Beverages Corporation Limited to the licenced premises of Licences in Forms A-4 or 2-B or C-l or licenced premises of EP-1 or licenced premises of TD-1 and TD-2 or SW-1(e)from the Distilleiy/Brewery to the Andhra Pradesh Beverages Corporation Limited Units.(f)From any of the licensed premises permitted to sell IL & FL under the Act to any of the units of APBCL or from any of the units of APBCL to a Distillery/Brewery licensed under the Act.(2)The transport permit may be issued authorizing through transport of Indian Liquor, Foreign Liquor and Beer.
