Section 11(1) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
(1)Approval of Labels.- The licensee shall submit an application in form RTD-2 to the Commissioner through the Assistant Commissioner (Distilleries) duly affixing the court fee stamp of the requisite value as per the provisions of Indian Stamp Act, 1899 and shall enclose 10 copies of each variety of label sought to be approved.
