Section 3(1) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
(1)No person shall be permitted to manufacture Ready to Drink Alcoholic Beverages in the State unless he holds a valid licence in Form DM-2 (MGO) under the Andhra Pradesh Distillery (Manufacture of Indian Made Foreign Liquor other than Beer & Wine) Rules, 2006.
