Section 9(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(3)No licence shall be granted unless the applicant deposits Rs. 50,000/-(Rupees Fifty thousands only) in the shape of cash deposit or Fixed Deposit Receipt or Bank Guarantee from any Scheduled Bank situated in Andhra Pradesh as security for fulfilment of all the conditions of licence and enter into a counterpart agreement in Form - D1 (C).
