Section 13 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
13. Licence for possession and use of denatured spirit, methylated spirit and methyl alcohol by medical practitioner, Non-Government Hospitals, Educational, Scientific or research institutions Clinics and laboratories.
- The licence for possession and use of medical practitioners, Non-Government hospitals, Educational, Scientific or research institutions and laboratories shall be in Form XIII. The licence fee shall be Rs. 5 per annum. The licensee shall obtain his supplies of denatured spirit, methylated spirit or methyl alcohol as the case may be from the holders of wholesale licence in Form DS-VII or retail licence in Form DS-IX. The licensee shall be eligible only for use of the denatured spirit for bona fide use for medicinal, scientific or educational purposes in his clinic, laboratory or Institute but shall not sell the denatured spirit, methylated spirit or methyl alcohol. The licensee shall maintain accounts in Form D S-XIV.
