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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(1) in Andhra Pradesh Brewery Rules, 2006

(1)Beer shall be brewed from good j materials and its quality shall be such as to satisfy the Commissioner. Wort shall not be brewed of a higher gravity than 1073°. Nothing shall be added to beer after it has been rocked and removed to a beer store, except findings or other material approved by the Commissioner in such proportions as fixed by him. Beer in the store must not be diluted and any beer found in store which has been either diluted or in any way adulterated will be liable to confiscation. The confiscation of the beer will not exonerate the licensee from any penal action under the Act.