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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(k) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(k)'Licence' means a licence granted for different purposes by the Commissioner under these rules in:-
(i)Form-D2(PM) to construct and work a distillery to manufacture spirits from Molasses as fermentative base for potable purposes.
(ii)Form-D2(PG) to construct and work a distillery to manufacture spirits from Grains as fermentative base for potable purposes.
(iii)Form-D2(PMGO) to construct and work a distillery to manufacture spirit from Molasses and grain or from any other fermentative base for potable purpose.
(iv)Form-D2(MS) to construct and work a distillery to manufacture. Malt spirit from fermenting malt for potable purpose either for commercial or captive needs.
(v)Form-D2(RM) to construct and work a distillery to manufacture Spirits from Molasses as fermentative base for Industrial purposes wholly or partly.
(vi)Form-D2(RG) to construct and work a distillery to manufacture Spirits from Grains as fermentative base for Industrial purposes wholly or partly.
(vii)Form-D2(RMGO) to construct and work a distillery to manufacture Spirits from Molasses and Grains or from any other fermentative base for Industrial purpose wholly or partly.
(viii)Form-D2(EM) to construct and work a distillery to manufacture Extra-Neutral Alcohol by redistilling molasses based Rectified spirit for potable purpose.
(ix)Form-D2(EGI to construct and work a distillery to manufacture Extra Neutral Alcohol by redistilling Grain based Rectified Spirit for potable purpose.
(x)Form-D2(EM GO) to construct and work a distillery to manufacture Extra Neutral Alcohol by redistillation of Molasses based and Grain based Rectified spirit 'or Rectified spirit obtained from any other fermentative base for potable purpose either for commercial or for captive needs.