Section 12 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
12. Shifting of Existing Manufactory.
(1)Where the management od a Manufactory intends to shift the Manufactory from the place to another place, it shall notify the same to the Commissioner by an application in Form-DM3 after remitting an amount of Rs. 2.00 Lakh (Rupees two lakh only) in the Government treasury and enclose the challan in original in support of payment along with the application.(2)On receipt of such an application the Commissioner if satisfied, may obtain such undertaking or Bond and such other material or documents to protect the interest of the Government as he may deem fit, may grant such permission after obtaining the orders from Government for the shifting of the manufactory.
