Section 12(6) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(6)In case the licensee fails to construct and work the distillery before expiry of two years from the date of grant of Letter of Intent, the new licence or the expansion sanctioned under sub-rule (4)(a) or (4)(c) as the case may be shall be liable for cancellation without compensation for any damage or loss.
