Section 19(2) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(2)In case where licence is suspended or cancelled during the currency of the licence period or is not renewed on its expiry, the licensee shall forthwith intimate to the Licensing Authority of the quantity of Denatured spirit, methylated spirit or methyl alcohol or denatured spirituous preparation stocked with him. On receipt of such intimation the Licensing Authority shall instruct the Excise Officer or other authorised officer to verify the stocks and as well as the premises where the stocks are stored. The stocks shall however be deemed to be in the custody of the ex-licensee who shall make arrangements and shall be responsible for their safe custody. The stocks shall be sold with the permission of the Licensing Authority to other Licensees.
