Section 6(2) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(2)The holder of Letter of Intent shall apply in Form D1 (PA) and the application shall be accompanied by :(a)Copy of the sanction (Letter of Intent) accorded by the Government.(b)Description and plans for the construction of the proposed distillery.(c)Statement of plant and machinery proposed to be erected.(d)'No objection certificate' from the local body competent to grant the sale.(e)'No objection certificate' from the competent authority under Factories Act, 1948.(f)Clearance Certificate from the A.P. Pollution control Board.(g)An under taking in the prescribed form on a non-judicial stamp paper of the requisite value as per Indian Stamp Act binding himself that he shall erect the plant and machinery as per the standards as may be prescribed by the Commissioner from time to time for maintaining the specifications and quality of products.(h)Counterpart Agreement in Form D(1)(C) as required under Sub-rule (3).
