Section 22(4) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(4)The licensee shall provide an inspection book paged and stamped by the Excise Superintendent concerned and which the inspecting officers may record any remarks when inspecting the licensed premises. The licensee shall, on the termination of the period of the licence deliver up the inspection book and the licence to such officer as may be directed by the Licensing Authority.
