Section 17(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(3)Merger of licence:(i)When licensees of two or more existing distilleries subject to the provisions of sub-rule (1) desire to merge into one distillery may apply to the Commissioner in Form D4 (M) along with a challan for Rs. 50,000/- (Rupees fifty thousand only).(ii)On receipt of such 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 distilleries.Part - VI Provisions Relating to Regulation and Supervision of Distilleries
