Section 12(4) in Andhra Pradesh Brewery Rules, 2006
(4)Merger of licence. - (i) When licensees of two or more existing Breweries subject to provisions of sub-rule (1) desire to merge into one Brewery may apply to the Commissioner in Form-B3 (M) along with a challan for Rupees Two lakhs.(ii)On receipt of such an application the Commissioner if satisfied, may obtain such undertaking or Bond and such other material or documents to protect the interest of the Government as he may deem fit, may grant such permission after obtaining the orders from the Government for the merger of the Breweries.Part - IV Provision Relating to Bottling of Beer and Labelling
