Section 28(15) in Andhra Pradesh Brewery Rules, 2006
(15)The licensee shall:(i)Keep a book in Form B-5 in the licensed premises and make it available at all times, for the inspection by the other Excise Officers who is authorized to inspect the brewery and for making extracts there from:(ii)make entry in the book in accordance with such instructions as may be given by the Commissioner or Brewery Officer from time to time; and(iii)send notice in writing to the I Brewery Officer of his intention to brew forty eight hours, before such brewing takes place if so required * by the Commissioner.
