Section 11(2) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
(2)No application referred to in sub rule (1) shall be entertained unless the licensee remits the label approval fee of Rs. 10,000/- (Rupees Ten Thousand only) for each variety of label and the Challan in support of the payment is produced with the application. The approval, if granted by the Commissioner, shall be valid during the Excise year or part of the Excise year for which approval was granted.
