Section 6(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(4)(a)Where the Commissioner is satisfied that the applicant for a new distillery has fulfilled the conditions specified in sub-rules (3) above, he may grant a licence in Form D2-(PM) or D2-(PG) or D2-(PMGO) or D2-(MS) as the case may be(b)The licence fee for a new distillery share Rs. 20,000/- per annum till the commencement of production or expiry or two years period from the issue of letter of intent which ever is earlier.(c)Where the Commission is satisfied that the applicant for expansion of production capacity of an existing distillery has fulfilled conditions specified in sub-rule (1) to (3) above, he may endorse the sanction of expansion on the existing licence.
