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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh Excise Act, 1968

(2)A permit under sub-section (1) may be either for general for definite periods and kinds of intoxicants or special, for specified occasions and particular consignments only :Provided that a general permit, shall be issued only to persons licenced under this Act and may specify the maximum quantity of intoxicant that may be transported at any one time.