Section 28 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
28. Wastage allowed in a distillery.
(1)A transit wastage not exceeding 1 % of the quantity of molasses transported by weight shall be allowed.(2)Storage loss of molasses shall not exceed 1% by weight of the average quantity stored in the distillery during the year.(3)In case of R.S. producing distilleries, the loss of alcohol in storage shall not exceed 0.5% (half percent) for each period of three months.(4)Transit loss of spirit transported including losses due to evaporation during transit shall not exceed 0.5% (half percent) of the quantity transported in each consignment.(5)Where spirit is subjected to redistillation for production of Extra Neutral Alcohol the loss of spirit of such re-distillation shall not exceed 2% (two percent) of the quantity of spirit re-distilled on each occasion.(6)The licensee shall pay the Excise duty at the then existing rate on the deficiencies of spirit in excess of the limits specified in sub rules (3) to (5) above.
