Section 3 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
3. Classification of Distilleries.
- The provisions of these rules shall apply to the distilleries for the following purposes:-(1)Manufacturing spirits from Molasses as fermentative base for potable purpose.(2)Manufacturing spirits from Grains as fermentative base for potable purpose.(3)Manufacturing spirits from Molasses and grains or any other fermentative base as notified by the Government from time to time for potable purpose.(4)Manufacturing Malt spirit from fermenting malt for potable purpose either for commercial or for captive needs.(5)Manufacturing spirits from Molasses as fermentative base for Industrial purposes wholly or partly.(6)Manufacturing spirits from Grains as fermentative base for Industrial purposes wholly or partly.(7)Manufacturing of spirits from Molasses and Grains or from any other fermentative base as notified by the Government from time to time for industrial purposes wholly or partly.(8)Manufacturing Extra Neutral Alcohol by re-distilling molasses based Rectified spirit for potable purpose either for commercial or for captive needs.(9)Manufacturing Extra Neutral Alcohol by re-distilling Grain based Rectified Spirit for potable purpose either for commercial or for captive needs.(10)Manufacturing Extra Neutral Alcohol by re-distilling Molasses based and Grain based Rectified Spirit or Rectified spirit obtained from any other fermentative base as notified by the Government from time to time either for commercial or for captive needs.Part - II Provision Relating to Notification and Grant of Licence for Manufacture of Spirits & Malt Spirit for Potable Purpose.
