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State of Andhra Pradesh - Section

Section 3 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

3. Administrative fee.

- No excise duty or countervailing duty shall be levied on the denatured spirit, methylated spirit, methyl alcohol or denatured spirituous preparations except the administrative fee at the rate of 0.50 paise only per bulk litre or such other rate as may be fixed by the Government from time to time 3[on the quantity obtained by the licensee from a Distillery.