Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH EXCISE (TRANSPORTATION OF MAXIMUM QUANTITY OF INTOXICANTS) RULES, 1972 CONTENTS 1. Short title, extent and commencement 2. Definitions 3 . Maximum Quantity of intoxicants to be transported without permit 4. Grant of permit ANDHRA PRADESH EXCISE (TRANSPORTATION OF MAXIMUM QUANTITY OF INTOXICANTS) RULES, 1972 In exercise of the powers conferred by Section 72 read with sub- section (2) of Section 11 of the Andhra Pradesh Excise Act, 1968 (Andhra Pradesh Act 17 of 1968) the Governor of Andhra Pradesh hereby makes the following rules, the same having been previously published as required by sub-section (1) of Section 72 of the said Act. 1. Short title, extent and commencement :- (1) These rules may be called the Andhra Pradesh Excise (Transportation of Maximum Quantity of Intoxicants) Rules, 1972. (2) They shall extend to all the areas in the State of Andhra Pradesh in which the Andhra Pradesh Excise Act, 1968 is in force. (3) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires : (a) "Act" means the Andhra Pradesh Excise Act, 1968 (A.P. Act 17 of 1968); (b) "Permit" means a permit granted under Section 12 of the Act. 3. Maximum Quantity of intoxicants to be transported without permit :- No intoxicant specified in column (1) of the table shall be transported if it is in excess of the quantity specified in the corresponding entry in column (2) thereof except under a permit. Provided that in the areas notified under sub-section (3) of Section 1 of the Act, no permit for transport of the intoxicant within the said area by any member of a Scheduled Tribe shall be necessary even if it is in excess of the quantity prescribed above. 4. Grant of permit :- (1) Any person desiring to take a permit under Rule 3 for the transport of any intoxicant shall apply to the Excise Superintendent for grant of a permit. Every application for the grant of such permit shall bear a Court fee stamp of rupees two. (2) On receipt of an application under sub-rule (1), the Excise Superintendent, after making such enquiry as he may consider necessary and after satisfying himself as to the bona fide need for such permit, may grant the same. The permit so granted shall be in Form No.TP-1.