Section 23 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
23. Conditions relating to preparation and utilisation of wash.
(1)No wash except that manufactured within the distillery shall be used nor shall any wash be removed from the distillery.(2)The licensee shall provide vats for fermentation of wash having a capacity sufficient for the continuous working of all the stills in the distillery up to a maximum of their capacity as recorded in the licence.(3)All wash shall be kept securely locked up in such places as the commissioner may approve. The licensee shall see that the saccharine material used by him is thoroughly dissolved when he sets up the wash and submit a declaration in writing in Form D-6 to the distillery Officer giving the actual gravity as ascertained by saccharometer corrected for temperature before fermentation commenced and the total quantity of wash made. He shall furnish the Distillery Officer with all the information which he may require bearing on the question of the practicability of levying a charge from attenuation of wash.(4)The licensee shall not draw or use the attenuate wash until it has been gauged and proved by the distillery officer. When he draws it, the distillery officer shall enter the particulars regarding quantity drawn and the still into which it is drawn in a register in Form D-7.
