Section 22(3) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(3)The licensee shall when so required by the Excise Commissioner or any officer empowered by him in this behalf give an explanation in writing regarding any irregularity detected at his licensed premises and shall furnish any information regarding the management of the said premises. He shall answer all the questions put to him to the best of his knowledge and belief. He shall also, if so required, allow any officer duly empowered by the Excise Commissioner to take samples of any of the goods he is licensed to deal in or manufacture, for analysis.
