Section 38 in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007
38. Seizure of toddy unfit for human consumption.
- Any officer of the Prohibition & Excise Department who is competent to inspect shall also be competent to seize or prohibit toddy from being sold when he finds the same unfit for human consumption or to have been adulterated or diluted in any manner. Adulterated toddy which is unfit for human consumption may be destroyed by the inspecting authority on the spot after duly following the procedure for drawl of samples.
