Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in Andhra Pradesh Brewery Rules, 2006

(1)Operations connected with the filling of bottles with beer for issue, shall be conducted in bond under the supervision of the Brewery Officer in a separate room called the bottling room for beer set apart for the purpose, within the Brewery' premises near the finished stores. Bottled beer shall be stored in a separate room called the 'Bottle beer store' set apart for the purpose, within the Brewery' premises near the bottling rooms.