Section 4(2) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005
(2)Manufacturers of Indian Liquor or Brewery of other States,- Military Canteen Stores (In-house Storage and Supply) Licence (in Form CS-3 and the Andhra Pradesh Beverages Corporation Limited, under these rules only shall be eligible to apply for approval of such labels under these rules. The application shall be in Form L-1A duly affixed with court fee stamp of requisite value as per the provisions of the Indian Stamp Act, 1899 and shall be enclosed with fifty copies of each variety of label sought to be approved, and challan of remittance, of a non-refundable fee of Rs. 2,00,000/- in respect of brands of Indian liqour whose basic price is upto Rs. 700/- and of Rs. 50,000/- (Rupees Fifty Thousand only) in respect of brands of Indian Liqour, whose basic price is above Rs. 700/- for each such variety of label, sought to be approved under appropriate head of account at any Government Treasury in the State. In case of Beer the fee so payable shall be Rs. 2,00,000/- for each variety of label. The applicant should also get the label re-approved for each excise year by paying fee of Rs. 2,00,000/- in respect of brands of Indian Liquor, whose basic price is upto Rs. 700/- and Rs. 50,000/- (Rupees Fifty t housand only) in respect of brands of Indian Liquor, whose basic price is above Rs. 700/- for each such variety of label. In case of Beer the fee so payable for re-approval shall be Rs. 2,00,000/- for each variety of label. The format of the label submitted for such approval shall contain the following:(a)Name and Address of Manufacturer(b)Batch Number, Month and Year of Manufacturer(c)Net Contents(d)Proof Strength(e)Kind of Liquor(f)Inscription 'for sale in Andhra Pradesh Only'(g)Name and Address of the person doing rectification, blending, compounding, reduction, flavoring, colouring, bottling and the like if such person is other than the manufacturer.(h)Maximum Retail Price(i)M.R.P. ( ) shall be depicted prominently on a separate band on the top of the label.(j)Inscription "Consumption of liquor is injurious to health".Provided further that the Label fee once remitted shall not be refunded or adjusted for any reason including non-acceptance of tender by the A.P. Beverages Corporation Limited or nonissue of purchase order or non-approval of label or non-issue of Import Permits, when once the label was duly approved and registeredProvided further that the label approved fee shall be Rs. 10,000/- in case of Wine, either Grape-based or other fruit-based which should not contain more than 42% proof spirit. The label shall be re-approved for each Excise year after collecting the same fee applicable for approval.Provided also that the Supplier of Indian Liquor and Wine be required to affix an additional Label on the Bottle with the details of brand name and inscription of "Specially packed for Andhra Pradesh State Only" in Telugu language also of the prescribed font size as approved by the Commissioner of Prohibition and Excise.
