Section 8(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(1)No Letter of Intent, to construct and work of a new distillery or expansion of production capacity of an existing distillery for manufacture of spirits for industrial purpose wholly or partly, shall be granted unless the applicant obtains a sanction or permission from the Government of India as specified in sub-rule (3) of Rule 4, and submit an application in Form-D1(R) to the Government.
