(1)In these rules, unless the context otherwise requires:(a)"Act" means the 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)"Beer" includes ale, stout, porter and all other fermented liquors usually made from malt;(d)"Brewery" means a manufactory where beer is manufactured and includes every place where beer is stored or issued;(e)"Brewery Officer" means an Excise Officer appointed by the Commissioner to be in-charge of a Brewery and includes Assistant Brewery Officer so appointed;(f)"Cooler" means any vessel in which worts are passed to be cooled and includes a refrigerator;(g)"Copper" means any vessel in which either worts or water is boiled or heated in the course of brewing;(h)"Draught Beer" means Bulk Beer (filtered and carbonized and ready for bottling) drawn from a vat/ barrel/cask or any other vessel before pasteurization is called Draught Beer;(i)"Excise Supervision" means supervision over operations including manufacture of Beer in a manufactory by the members of the staff of Prohibition and Excise Department appointed in that behalf by the Commissioner or any Excise Officer duly empowered by the State Government or by the Commissioner in that behalf;(j)"Fermenting Vessel" means any vessel in which worts are fermented by the action of yeast;(k)"Form" means a form appended to these rules:(l)"Gravity" means the proportion which the weight of a liquid bears to that of an equal bulk of distilled water, the gravity of distilled water at 60 F. being taken to be 1,000;(m)"Gauge" means to determine the capacity of any cask or receptacle;(n)"Hop back" means any vessel into which wort is run alter boiling in order to remove the spent hops; (o) "Licence" means a licence granted for the construction and working of a brewery under Section 16(1 )(c) of the Act;(p)"Licensee" means a holder of such licence;(q)"Mashtum" means any vessel in which malt or grain is exhausted in the course of brewing;(r)"Racking or settling back" means the process by which worts are passed from a fermenting vessel into any other vessel and racket either at once or after a time;(s)"Maximum Retail Price" (MRP) means the price to be indicated by the Andhra Pradesh Beverages Corporation Limited or any other agency authorized by the Government for declaration on in each variety of Label by the Brewers as required under Section 39 of the Standards of Weights and Measures Act, 1976 and as defined in clause (r) of Rule (2) of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977;(t)"Sugar" means any saccharine substance, extract or syrup and includes any material capable of being used in brewing, except malt or corn.(u)"Under back" means any vessel into which wort runs either from the mashtum or hop back;(v)"Wort" means the liquor obtained by the exhaustion of malt or grain or by a solution of saccharine matter in the process of brewing.(2)The words and expressions used but not defined in these rules shall have the meanings assigned to them in the Andhra Pradesh Excise Act, 1968 and A.P. Distillery (Manufacture of Spirits) Rules, 2006, and A.P. Distillery (Manufacture of Indian Made Foreign Liquor other than Beer and wine) Rules, 2006.Part - II Provision Relating to Notification and Grant of License to a Brewery
