Section 9(6) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(6)In case the licensee fails to construct the building and work the plant and machinery and commences manufacture before the expiry of two years from the date of Letter of Intent, the new licence or the sanction for expansion granted under sub-rule 4(a) or (c) shall be liable for cancellation without compensation for any damage or loss.
