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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(4) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012

(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.