Section 23(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(3)All wash shall be kept securely locked up in such places as the commissioner may approve. The licensee shall see that the saccharine material used by him is thoroughly dissolved when he sets up the wash and submit a declaration in writing in Form D-6 to the distillery Officer giving the actual gravity as ascertained by saccharometer corrected for temperature before fermentation commenced and the total quantity of wash made. He shall furnish the Distillery Officer with all the information which he may require bearing on the question of the practicability of levying a charge from attenuation of wash.
