Section 18 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
18. General.
(1)On granting a licence under these rules, the licensee shall furnish a duplicate copy to the Asst. Commissioner concerned of the descriptions, plans and statements as approved by the Commissioner.(2)Every licensee shall exhibit his licence or a copy of the Licence and an approved copy of the plans in a conspicuous part of the licensed premises.(3)The licensee shall not hypothecate the whole or any part of the licensed premises without the prior written sanction of the Commissioner.(4)The licensee shall extend full assistance to any Excise Officer authorized by the Commissioner to inspect the distillery at any time.(5)The licensee shall provide accommodation for the office of the distillery officer and his staff within the licensed premises and extend required assistance to the Excise Officer in carrying out his duties.(6)The licensee shall conduct his business either personally or by an agent authorized by him in this behalf and the information of such authorization shall be intimated to the Distillery Officer, Assistant Commissioner and the Commissioner.(7)The licensee shall maintain the registers which are required under these rules and shall submit them for inspection by Excise Officers concerned as and when required.(8)The licensee shall provide Hydrometer, Thermometer and other measuring instruments and other required instruments as specified by the Commissioner.(9)The buildings, plant and machinery specified in the licence, shall be maintained properly and cleanly to the satisfaction of the Commissioner. No alterations or additions shall be made without prior sanction of the Commissioner.(10)Every process connected with manufacture, issue of liquors shall be conducted within the licensed premises.(11)Every person leaving the manufactory shall be liable to be searched under the orders of Excise Officer in-charge of the unit. The Excise officer shall use these powers with discretion. No respectable person shall be subjected to search except on valid grounds. All cases of search of persons other than the workers shall be recorded by the Excise Officer in his dairy and shall report the matter to the Assistant Commissioner immediately.(12)Where the Commissioner is not satisfied as to the maintenance of the building, plant and machinery including the measures and other appliances, he may require the licensee to stop working of the manufactory and direct to rectify the defects within one week.
