Section 2 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
2.
(1)In these rules unless the context otherwise requires:-(a)'Act' means Andhra Pradesh Excise Act, 1968.(b)'Assistant Commissioner' in relation to these rules means an officer appointed under Section 5(1) of the Act.(c)'Attenuation' means the action of yeast in thinning or converting sugar from a fermenting sugary liquid into Alcohol.(d)'Distillery' means a manufactory where spirits are manufactured from fermenting sugars or carbohydrates by distillation for potable purpose or for industrial purpose or for both and includes re-distillation of spirits.(e)'Distillery officer' means an Excise Officer appointed by the Commissioner to be in-charge of a Distillery or Manufactory or Winery and includes Assistant Distillery Officer so appointed.(f)'Excise supervision' means supervision over operations including manufacture ' of spirits at a distillery by the members of staff of the Prohibition and Excise Department appointed in that behalf by the Commissioner or any Excise officer duly empowered by the State Government or the Commissioner in that behalf.(g)'Extra Neutral Alcohol' means the alcoholic liquid obtained by redistilling spirits and having the specifications prescribed in these rules.(h)'Fermentative base' means molasses or the variety of grain or any other substance containing sugar or carbohydrates as may be notified by the Government from time to time from which manufacture of spirit is allowed.(i)'Form' means a form appended to these rules.(j)'Gauge' means to determine the quantity of spirit contained in or taken from, any casks or receptacle or to determine the capacity of any cask or receptacle.(k)'Licence' means a licence granted for different purposes by the Commissioner under these rules in:-(i)Form-D2(PM) to construct and work a distillery to manufacture spirits from Molasses as fermentative base for potable purposes.(ii)Form-D2(PG) to construct and work a distillery to manufacture spirits from Grains as fermentative base for potable purposes.(iii)Form-D2(PMGO) to construct and work a distillery to manufacture spirit from Molasses and grain or from any other fermentative base for potable purpose.(iv)Form-D2(MS) to construct and work a distillery to manufacture. Malt spirit from fermenting malt for potable purpose either for commercial or captive needs.(v)Form-D2(RM) to construct and work a distillery to manufacture Spirits from Molasses as fermentative base for Industrial purposes wholly or partly.(vi)Form-D2(RG) to construct and work a distillery to manufacture Spirits from Grains as fermentative base for Industrial purposes wholly or partly.(vii)Form-D2(RMGO) to construct and work a distillery to manufacture Spirits from Molasses and Grains or from any other fermentative base for Industrial purpose wholly or partly.(viii)Form-D2(EM) to construct and work a distillery to manufacture Extra-Neutral Alcohol by redistilling molasses based Rectified spirit for potable purpose.(ix)Form-D2(EGI to construct and work a distillery to manufacture Extra Neutral Alcohol by redistilling Grain based Rectified Spirit for potable purpose.(x)Form-D2(EM GO) to construct and work a distillery to manufacture Extra Neutral Alcohol by redistillation of Molasses based and Grain based Rectified spirit 'or Rectified spirit obtained from any other fermentative base for potable purpose either for commercial or for captive needs.(l)'Licensee' means a person who holds a licence under these rules,(m)'Prove' means to test the strength of the spirit by hydrometer or other suitable instrument.(n)'Receiver' means any vessel into which the wort of a still discharges.(o)'Rectified spirit' means spirit having strength of 50' or more Over Proof.(p)'Spent less' means the residue left after un-finished spirit has been re-distilled.(q)'Spent wash' means the residue left after the wash has been exhausted of spirit.(r)'Spiced spirit' means spirit re-distillated after the addition of flavors and spices to plain spirit,(s)'Spirit' means any liquor containing alcohol and obtained by distillation, whether it is denatured or not;(t)'Spirit room' means that portion of distillery which is set apart for the storage of spirit.(u)'Still' means an apparatus or equipment in which the process of distillation is carried out.(v)'wash' includes fermented wort or a dilute solution of sugar from which spirit is distilled.(w)'Wash back' means a vessel used for storage of wash during its fermentation.(x)'Wort' means sugary solution prepared from a fermentative base and water, in which fermentation has not started.(2)The words and expressions used but not defined in these rules shall have the meaning assigned to them in the Andhra Pradesh Excise Act, 1968.
