Section 18 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
18. Transport should be authorized.
(1)The transport of Indian Liquor shall be from and to any particular place or premises and through the route mentioned in the transport permit. The Indian liquor shall not be moved into partly unloaded at any other place or premises other than that mentioned in the transport permit.(2)If the permit holder has more than one licensed premises separate transport permit shall be obtained therefor.(3)The number of vehicle by which the Indian Liquor - Foreign Liquor consignment is intended to be transported and also the date and time of departure of the vehicle shall be intimated to the concerned Prohibition and Excise Officer having jurisdiction over the area in writing by the consignor, in Form L-10(A) at-least one hour before the vehicle actually moves with the consignment.(4)The copy of the transport permit intended to the consignee issued under Rule 18 of the above said Rules shall accompany the consignment and without this, the consignment of Indian Liquor shall not move.(5)The transport permit shall also contain the number of the vehicles by which it is transported and the way bill number under which it is transported with date of transport, time of departure etc. A consignment transported under a permit not containing these details will be treated as unauthorized movement.(6)The A.P. Beverages Corporation Limited should also submit a return in Form L-l0(B) of the Prohibition and Excise Superintendent of the District immediately after the consignment of Indian Made Foreign Liquor booked is moved and the return should be sent not later than the next day. A copy of such return shall also be sent to the Prohibition and Excise Superintendent having jurisdiction over the place of destination of the consignment.(7)An endorsement on the permit by the local Prohibition and Excise Superintendent or his nominee shall be obtained whereever the vehicle breaks down or the route is to be changed due to natural calamities.(8)Where the route of movement of the consignment passes through any check post of the Prohibition and Excise Department or of the Commercial Taxes Department the transporter, shall get the transport permit and way bill stamped at the check-post. Failure to do so shall be treated as unauthorized transport and violation of the conditions of the transport.
