Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(12) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(12)Every person leaving the distillery shall be liable to be searched under the orders of Distillery Officer. The distillery officer shall use these powers with discretion. No respectable person shall be subjected to search except on valid grounds. All cases of search of persons other than the workers shall be recorded by the distillery officer in his dairy and shall report to the Assistant Commissioner immediately.