Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(1) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006 (1)In these rules the context otherwise requires-(a)"Act" means the Andhra Pradesh Excise Act, 1968.(b)"Assistant Commissioner" in relation to these rules, means an officer appointed under Sec. 5(1) of the Act.(c)"Distillery" means a manufactory where spirits are compounded, blended, processed, fortified and or diluted to produce Indian Made Foreign Liquor other than Beer and Wine and includes an operation for bottling of such liquor.(d)"Distillery Officer" means an Excise Officer appointed by the Commissioner to be in-charge of a distillery/manufactory and includes Assistant Distillery Officer so appointed.(e)"Excise Adhesive Label" means the label designed and approved by, and printed and supplied under the supervision and control of the Commissioner from time to time in different forms for the purpose of its affixture to sealed bottles of different varieties and sizes containing Indian Made Foreign Liquor other than Beer and Wine.(f)"Excise Supervision means" supervision over operations including manufacture of IMF1 in a manufactory by the members of the staff of Prohibition and Excise Department appointed in that behalf by the Commissioner or any Excise Officer duly empowered by the State Government or by the Commissioner in that behalf.(g)"Extra Neutral Alcohol" means the alcoholic liquid obtained by redistilling spirits and having the specifications prescribed in these rules.(h)"Fermentative Base" means molasses or the variety of grain or any other substance containing sugar or carbohydrates as may be notified by the Government from time to time from which manufacture of spirit is allowed.(i)"Form" means a form appended to these rules.(j)"Hologram" means a photographic image designed and approved by and printed and supplied under the supervision and control of the Commissioner from time to time in different forms for the purpose of its affixture to sealed bottles of different varieties and sizes containing Indian Made Foreign Liquor other than Beer and Wine,(k)"Gauge" means to determine the quantity of spirit contained in or taken from any cask or receptacle or to determine the capacity of any cask or receptacle.(l)"Indian Made Foreign Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, brand}', whisky or Rum imported from foreign countries and includes Milk punch and other liquors consisting of or containing any such spirit, but does not include, beer, wine and Foreign liquor.(m)"Licence" means a licence granted by the Commissioner under these rules in-(i)Form DM-2(M) to construct and work a manufactory by utilizing molasses based Extra Neutral Alcohol.(ii)Form DM-2(G) to construct and work a manufactory by utilizing grain based Extra Neutral Alcohol, (iii) Form DM-2(MGO) to construct and work a manufactory by utilizing both molasses and grain based Extra Neutral Alcohol or Extra Neutral Alcohol obtained from any other fermentative base as notified by the Government from time to time.(n)"Manufactory" means a unit where spirits are compounded, blended, processed, fortified and or diluted to produce Indian Made Foreign Liquor other than Beer and wine and includes an operation for bottling of such liquor.(o)"Maximum Retail Price (MRP)" means the price to be indicated by the Andhra Pradesh Beverages Corporation Limited or any other agency authorized by the Government for declaring on each variety of label by the manufacturers of Indian Made Foreign Liquor as required under Section 39 of Standards of Weights and Measures Act, 1976 and as defined in Clause © of Rule 2 of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977.(p)"Milk Punch" means a comforting preparation made up of rum, sugar and milk as well as flavouring herbs and spices.(q)"Prove" means to test the strength of the spirit by Hydrometer or other suitable instrument.(r)"Rectified Spirit" means spirit having strength of 50 or more Over Proof.(s)"Spiced Spirit" means spirit redistilled after the addition of flavours and spices to plain spirit.
