Section 22(9) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(9)The licensee shall arrange the stills that the worms shall discharge into closed and locked receivers as approved by the Commissioner. It shall be so constructed that no spirits can be removed from them until they are unlocked. The licensee shall also provide and maintain suitable and secure fastenings to all still spirit receivers, fermentation rooms, doors and the like to the satisfaction of the Commissioner, to facilitate locking. The keys of all locks shall be retained by the Distillery Officer and the licensee shall also be at liberty to have his own locks to all the fastenings to which the Government locks are kept.
