Section 19(3) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(3)The licensee shall not however be allowed to receive fresh stock after his licence expires or is suspended, cancelled or withdrawn. The permission to sell the stock to other licensee shall be subject to the condition that all sums due to the Government are paid :Provided that where the stock does not exceed 5 (five litres) the Licensing Authority may dispose of the stock in any manner he thinks fit :Provided further that where the licensing authority is of the opinion that the stock is not fit for use, it shall be competent for the licensing authority to destroy such stock and the licensee shall not be entitled to any compensation. However, the licensing authority shall; before taking a decision to destroy the stock, issue a show cause notice to the licensee intimating as to why the stock should not be destroyed and examine the explanation of the licensee, if any, to such show cause notice.
