Section 22 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
22. Regulation of business of Licence.
(1)The licensee shall conduct his business under the licence either personally or by an agent authorised in writing by him in this behalf and approved by the licensing authority.(2)The licensed premises and all the goods licensed to be dealt with shall at all times be open to inspection by the Excise Commissioner and any other Excise Officer empowered by him in this behalf.(3)The licensee shall when so required by the Excise Commissioner or any officer empowered by him in this behalf give an explanation in writing regarding any irregularity detected at his licensed premises and shall furnish any information regarding the management of the said premises. He shall answer all the questions put to him to the best of his knowledge and belief. He shall also, if so required, allow any officer duly empowered by the Excise Commissioner to take samples of any of the goods he is licensed to deal in or manufacture, for analysis.(4)The licensee shall provide an inspection book paged and stamped by the Excise Superintendent concerned and which the inspecting officers may record any remarks when inspecting the licensed premises. The licensee shall, on the termination of the period of the licence deliver up the inspection book and the licence to such officer as may be directed by the Licensing Authority.(5)The Licensee shall preserve invoices, cash memoranda, permits and other documents relating to the consignments received and dealt with by him for a period of one year after the year to which they relate.(6)Stocks pertaining to wholesale, retail manufactory licences shall be kept separately and accounted for accordingly.(7)The licensed premises shall be kept open for business or for inspection by Excise Officers on all days except on weekly holidays or such other days on which the Commissioner may order closure.(8)In the absence of the Licensee, his authorised representative shall be incharge of the licensed stocks and account books. Authorised representatives should obtain a letter of approval from the Officer issuing the licence.(9)Denatured spirit, Methylated spirit or Methyl Alcohol possessed or exposed for sale on the licensed premises shall be of standard strength and quality. Denatured spirit, Methylated Spirit or Methyl alcohol whose strength is below 50 degrees O.P. shall not be possessed or sold.
