Section 7(3) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(3)The holder of a licence in Form DS-VII or DS-XI under these rules desiring to import denatured spirit as the case may be from outside the State shall apply to the Collector for granting the issue of a permit. The application for an import permit shall be in Form DS-IV and shall bear a court fee stamp of the value of Rs. 2/-.
