Section 17 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
17. Affixture of Excise Adhesive Labels.
(1)The licensee shall affix each sealed bottle of liquor with the Excise Adhesive Label supplied by the Excise Officer. The Excise adhesive labels shall be affixed over the cap of the sealed bottle in such a way as to make it impossible to remove the label without damaging it or to remove the cap without damaging the label. The Excise adhesive labels shall be affixed during the ordinary working hours of the distillery in the joint presence of the Excise Officer aryl a representative of the licensee. No bottle containing liquor without the Excise adhesive label shall be issued from the manufactory.(2)The Excise Officer shall issue only such number of adhesive labels as arc required for affixture on the bottles of liquor produced every day.(3)The Excise Officer shall maintain an account of Excise Adhesive Labels in such form as may be prescribed by the Commissioner from time to time.(4)The licensee shall also affix each sealed bottle of the liquor with the 'Hologram' supplied by the Excise Officer.Part-V Provision Relating to Regulation and Supervision
