Section 12(1) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(1)Where the management od a Manufactory intends to shift the Manufactory from the place to another place, it shall notify the same to the Commissioner by an application in Form-DM3 after remitting an amount of Rs. 2.00 Lakh (Rupees two lakh only) in the Government treasury and enclose the challan in original in support of payment along with the application.
