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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(17) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(17)The spirit containing alcohol and obtained by distillation whether it is denatured or not produced by any one distillation shall e run into an empty receiver or receivers, and such spirit shall be gauged and proved by the distillery Officer in the receiver or receivers of the still or set of stills in which it is produced before it is passed out of such receiver or receivers or mixed with spirit produced by any other distillation.