Section 4(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(3)Notwithstanding any thing contained in sub rules (1) and (2), the Government may grant letter of intent for establishment of distilleries for the following purposes, on production of sanction or permission, from Government, of India.(a)Manufacturing spirits from Molasses as fermentative base for industrial purpose wholly or partly.(b)Manufacturing of spirits form grains as fermentative base for industrial purpose wholly or partly;(c)Manufacturing spirits from Molasses and grains or from any other fermentative base for industrial purpose wholly or partly.
