Section 13(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(4)Whenever the fixed production capacity is fully utilized by the licensee before the completion of licensed year and if the licensee desires to have additional production during the remaining part of the license year the licensee shall take special permission from the Government for causing additional production over and above the fixed production capacity by submitting the requirement through Commissioner. On grant of such permission, the licensee shall pay the additional licence fee on such additional production as per the rates specified in sub-rule (3).
