Section 7 in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
7. Blending Tanks.
- Separate blending and processing tanks as approved by the Commissioner of Prohibition & Excise shall be provided. The quantity of each batch of Ready to Drink Alcoholic Beverage shall be declared by the licensee in Form RTD.2 A before issue for bottling and the Excise Duty shall be payable on the quantity so declared.
