Section 8(2) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(2)No application for grant of such Letter of Intent by the Government shall be entertained unless a non-refundable and non-adjustable special fee of Rs.20 Lakhs (Rupees twenty lakhs only) is paid into Government treasury and the challan in original in support of such payment is produced along with the application:Provided that in case distilleries intend to produce spirits exclusively for industrial purpose, the special fee shall be Rs. 5 Lakhs (Rupees Five lakhs only).
