Section 15(3) in Andhra Pradesh Brewery Rules, 2006
(3)The licensee shall also get the label re-approved for each licensed year by paying the label fee specified in subrule (2).Provided that if a particular label was approved in a year, the stocks bearing such label are laying unsold in the warehouse, the licensee need not get such label re-approved for the purpose of their release of such stock in the subsequent year.
