Section 16 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
16. Approval of Labels.
(1)The licensee shall submit an application in Form-DM5 to the Commissioner through the Assistant Commissioner (Distilleries) duly affixed with Court fee stamp of requisite value as per the provisions of Indian Stamp Act, 1899 and shall enclose with ten copies of each variety of label sought to be approved.(2)No application referred in sub-rule (1) shall be entertained unless the licensee remits the label approval fee as specified below and the challan in support of the payment is produced with the application.(a)Rs. 2,00,000/- (Rupees two lakh only) in respect of each variety of brands of liquor whose basic price is up to Rs. 700/-(b)Rs. 50,000/- (Rupees fifty thousand only) in respect of each variety of brands of liquor whose basic price is above Rs. 700/-(3)The licensee shall also get the label re-approved for each licensed year by paying the label fee specified in sub-rule (2).Provided that if a particular label was approved in a year, the stocks bearing such label are laying unsold in the warehouse, the licensee need not get such label re-approved for the purpose of their release of such stock in the subsequent year.(4)The format of the label shall contain the following:(i)Name and address of the manufacturer.(ii)Batch Number, Month and Year of Manufacture(iii)Net contents(iv)Proof strength (v) Kind of liquor(vi)Maximum Retail Price (M.R.P. shall be incorporated in the label after the same is indicated by the Andhra Pradesh Beverages Corporation Limited.)(vii)Details of manufacturing under sub-lease arrangements.(viii)Maximum Retail Price (MRP) shall be prominently depicted on a separate band on the top of the label.(ix)Inscription "Consumption of Liquor is injurious to Health".(5)In case of supply of liquor to canteen stores department, the licensee get each variety of label approved separately by paying the label fee as specified in sub-rule (2).(6)The label fee once remitted and the label was duly approved it shall not be refunded or adjusted for any reason including withdrawal or cancellation of rate contact by the Andhra Pradesh Beverages Corporation Limited or non-issue of purchase orders.(7)Labels bearing the words 'Special" shall be used only on the bottles containing liquor manufactured with spiced spirit.(8)Labels bearing the words 'Old' shall be used only on the bottles containing liquor manufactured with spirit which has been matured for more than one year inn the bond.(9)The manner and the contents of the label shall be in the form as may be specified by the Commissioner from time to time.
