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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(3) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(3)An application for every quantity of spirit required under this rule shall be made in writing to the Excise officer, who shall record thereon, the quantity and the strength of the spirit taken and record the same in the relevant registers of the distillery.