Section 72(2)(d) in Andhra Pradesh Excise Act, 1968

[Cites 0, Cited by 1] [Section 72(2)] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2)(d) in Andhra Pradesh Excise Act, 1968

(d)regulating the import, export, transport, manufacture, cultivation, collection, possession, supply or storage of any intoxicant [or material] [Inserted by Act No. 33 of 2008, dated 25.9.2008.] and may, by such rules, among other matters,-

(i)regulate the tapping of excise trees, the drawing of toddy from such excise trees, the marking of the same, and the maintenance of such marks;

(ii)declare the process by which spirits shall be denatured and the denaturation of spirit ascertained; and

(iii)cause spirit to be denatured through the agency or under the supervision of its own officers; and

(iv)regulating the drawing of neera and the sale thereof;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 72(2)(d) in Andhra Pradesh Excise Act, 1968