Section 19 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
19. Requirements within the distillery premises.
(1)The distillery premises shall be closed by a compound wall with sufficient protection to prevent undue access into the distillery premises from outside.(2)Naked lights of any description shall not be used within the distillery. All electrical fittings of the distillery shall be maintained and fitted with flame proof equipment.(3)Fire extinguishers shall be installed at suitable places as to enable easy handling in case of fire accident.(4)All piper from sinks and wash basins inside the distillery premises shall discharge into closed drains forming part of the general drainage system of the premises.(5)The licensee shall maintain a laboratory ' with required infrastructure to formalize the working of the distillery with regard to yield and quality of spirits manufactured.(6)The licensee shall install a weigh bridge attached with a tachometer for recording of weight of molasses, casks. The machine shall be sealed by the distillery officer.(7)The licensee shall provide effluent treatment plant to arrest pollution.(8)There shall be a separate room set apart for storage of raw materials.(9)There shall be separate room or building set apart within the licensed premises for fermentation vats.(10)There shall be a separate room for storage of spirits.(11)If the licensee intends to deal with matured spirits, there shall be a separate 'matured spirit warehouse'.(12)There shall be separate 'Spirit issue room'
