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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5) in Andhra Pradesh Brewery Rules, 2006

(5)In case of supply of Beer to Canteen Stores Department, each variety of labels shall be approved separately after collecting a non-refundable fee of Rs. 2,00,000/-. The Label shall be re-approved for each Excise year after collecting the same fee applicable for approval.