Section 8(4) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(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.
