Section 11 in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
11.
(1)Approval of Labels.- The licensee shall submit an application in form RTD-2 to the Commissioner through the Assistant Commissioner (Distilleries) duly affixing the court fee stamp of the requisite value as per the provisions of Indian Stamp Act, 1899 and shall enclose 10 copies of each variety of label sought to be approved.(2)No application referred to in sub rule (1) shall be entertained unless the licensee remits the label approval fee of Rs. 10,000/- (Rupees Ten Thousand only) for each variety of label and the Challan in support of the payment is produced with the application. The approval, if granted by the Commissioner, shall be valid during the Excise year or part of the Excise year for which approval was granted.(3)The licensee shall also get the label re-approved for each licence year by paying the label fee specified in sub-rule (2).Provided that if a particular label was approved in a year, for the stocks bearing such label and lying unsold in the warehouse, the licensee need not get such label re-approved for the purpose of their release in the subsequent year.(4)The format of the label shall contain the following: -(i)Name and address of the manufacturer.(ii)Batch Number, Month and year of manufacture(iii)Net Contents(iv)Proof Strength(v)Variety of Ready to Drink alcoholic beverages(vi)Maximum Retail Price (MRP) shall be incorporated in the label after the same is indicated by the Andhra Pradesh Beverages Corporation Limited(vii)Details of manufacturing under tie-up arrangements, if any.(viii)Maximum Retail Price (MRP) shall be prominently depicted on separate band on the top of the label.(ix)Inscription "Drinking alcohol is harmful/ Madhvapanam hanikaram"(x)Any other detail as may be specified by the Commissioner.(5)In case of supply of Ready to Drink Alcoholic Beverages to canteen stores department, the licensee shall get each variety of label approved separately by paying the label fee as specified in sub-rule(2).(6)Once the label fee, is remitted and the label is duly approved, it shall not be refunded or adjusted for any reason including withdrawal or cancellation of rate contract agreement by the Andhra Pradesh Beverages Corporation Limited or non issue of purchase orders.(7)The manner and the contents of the labels shall be in the form as may be specified by the Commissioner from time to time.
