Section 10 in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
10.
(1)Operations concerned with the filling of bottles with Ready to Drink alcoholic beverage shall be conducted in bond under the supervision of the Distillery Officer in separate room called the bottling room set up for the purpose.(2)Bottled Ready to Drink Alcoholic Beverage shall be stored in a separate room called the R.T.D. Store set up for the purpose near the bottling rooms.(3)The bottling rooms and the R.T.D. store rooms shall be secured in such a manner as the Commissioner may approve.(4)The Ethyl Alcohol content shall be upto 5 percent V/v with a tolerance of + or - 0.5 degrees proof.(5)Sample from each batch shall be sent to the chemical examiner and it shall be passed by the chemical examiner if the strength is within the tolerance limit. Samples falling beyond the tolerance limit shall not be passed by the chemical examiner.(6)No bottling shall be allowed unless the sample is passed by the chemical examiner and a report to that effect is issued.(7)Bottling shall be done during the ordinary working hours of the manufactory.(8)No bottling shall be allowed except in the joint presence of the Excise Officer and a representative of the licensee.(9)Bottling shall be done in bottles of such capacity as may be prescribed by the Commissioner from time to time.(10)Account of Ready to Drink Alcoholic Beverages received and used for bottling shall be maintained in form RTD-I.(11)The Commissioner of Prohibition & Excise shall be competent to prescribe any changes or modifications in the procedures and operations in the manufacture of Ready to Drink alcoholic beverages.Part-V Provisions Relating To Labeling
