Section 11 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
11. Retail licence.
- Licence for retail sale of denatured spirit, methylated spirit or methyl alcohol shall be in Form DS. IX. The licence fee shall be Rs.25 per annum. The licensee shall obtain his supplies from the holder of a wholesale licence in Form DS VII. The licensee shall sell denatured spirit, methylated spirit or methyl alcohol as the case may be in quantities not exceeding 3 bulk litres to any person at a time for bona fide use. The licensee shall maintain account of transactions in Form DS X.
