Section 12(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 (1) to (3) above, he may grant a licence in Form-D2 (EM)/D2(EG)/ De(EMGO) as the case may be.(b)The licence for a new Distillery shall be Rs. 20,000/- per annum till the commencement of production or expiry of two years period from the issue of Letter of Intent which never is earlier.(c)Where the Commissioner satisfied that the applicant for expansion of production capacity of an existing distillery has fulfilled conditions specified in sub-rules (1) to (3) above, he may endorse the sanction of expansion on the existence licence.
