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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(1)The licensee shall on the 1st and 15th day of every month report to the distillery Officer on the stock of raw material and shall assist the distillery Officer in verification of the stock if he so desires.