Section 4 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
4.
(1)No Letter of Intent for establishment of any new distillery or expansion of the production capacity of an existing distillery shall be issued without previous notification issued by the Government expressing the intention to grant the same from time to time.(2)A notification shall be issued by the Government separately from time to time for grant of Letter of Intent for establishment of new distillery or expansion of the production capacity of an existing distillery for different purposes mentioned in rule 3.(3)Notwithstanding any thing contained in sub rules (1) and (2), the Government may grant letter of intent for establishment of distilleries for the following purposes, on production of sanction or permission, from Government, of India.(a)Manufacturing spirits from Molasses as fermentative base for industrial purpose wholly or partly.(b)Manufacturing of spirits form grains as fermentative base for industrial purpose wholly or partly;(c)Manufacturing spirits from Molasses and grains or from any other fermentative base for industrial purpose wholly or partly.(4)The Government may, by notification issued from time to time withdraw their intention of granting letter of intent for establishment of new distillery or expansion of the production capacity of an existing distillery for any of the purposes separately.
