Section 12(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(3)No licence shall be granted unless the applicant deposits Rs. 50,000/-(Rupees Fifty thousands only) in the shape of a cash deposit or fixed deposit receipt or Bank guarantee from any scheduled bank situated in Andhra Pradesh as a security for fulfillment of all the conditions of licence and enter into a counterpart agreement in Form-D1 (C).
