Section 19 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
19. Requirements within the Manufactory.
(1)The manufactory premises shall be closed by a compound wall with sufficient protection to prevent undue access into the licensed premises from outside.(2)Naked lights of any description shall not be used within the manufactory. All electrical fittings shall be maintained and fitted with flame proof equipment.(3)Fire extinguishers shall be installed at suitable places as to enable easy handling in case of an emergency.(4)All pipes from sinks and wash basins inside the manufactory shall discharge into closed drains forming part of the general drainage system of the premises.(5)The licensee shall maintain a laboratory with required infrastructure to formalize the working of the manufactory with regard to quality of liquors manufactured.(6)The licensee shall install a weigh bridge attached with a tachometer for recording of weight of casks. The machine shall be sealed by the Excise Officer.(7)There shall be a separate room set apart for storage of raw materials.(8)There shall be a separate room for storage of spirits.(9)If the licensee intends to deal with the matured spirits, there shall be a separate 'matured spirit warehouse'.
