Section 8(3) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(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.
