Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

10. [ Wholesale licence. [Substituted by Notification No. G.O.Ms. No. 106, dated 7.2.2001.]

- The wholesale licence for vending of denatured spirit, methylated spirit or methyl alcohol shall be in Form DS VIIL. The licence fee shall be Rs.150 per annum. The licensee shall obtain his supplies from a distillery holding DR-2 licence for manufacturing denatured spirit under Rule 4 or from another wholesale licensee in Form DS VII or from sources outside the State under an import permit. The licensee shall maintain accounts of his transactions in Form DS VII.]