Section 12 in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
12. Affixture of Excise Adhesive Labels/ Hologram.
(1)The licensee shall affix each sealed bottle of Ready to Drink alcoholic beverage with the Excise Adhesive label/ hologram supplied by the Excise Officer. The Excise Adhesive Label 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 Label shall be affixed during the ordinary working hours of the distillery in the joint presence of the Excise Officer and a representative of the licensee. No bottle containing Ready to Drink Alcoholic Beverages without the Excise Adhesive label shall be issued from the manufactory.(2)The Excise Officer shall issue only such number of adhesive labels as are required for affixture on the bottles of Ready to Drink Alcoholic Beverages 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 Ready to Drink alcoholic beverage with the hologram supplied by the Excise Officer.Part -VI Provisions Relating To Regulation and Supervision
