Section 4 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
4. Manufacture of denatured spirit.
(1)Spirit shall not be denatured by any process other than those specified in clause (c) of sub-rule (1) of Rule 2.(2)[ No denatured spirit or ethyl alcohol shall be manufactured except by holder of a distillery licence/regulatory licence issued for the purpose of establishment of a distillery for the manufacture and issue therefrom of absolute alcohol, rectified spirit, denatured spirit methylated spirit or methyl alcohol in accordance with the rules for the time being in force relating to the issue of such licence.] [Substituted by Notification No. G.O.Ms. No. 106, dated 7.2.2001.](3)No Denatured Spirituous preparations shall be manufactured except in accordance with the terms and conditions of a licence issued for the purpose under these rules.
