Section 7(4) in Andhra Pradesh Brewery Rules, 2006
(4)Whenever the licensed production capacity is fully utilised by the licensee before the completion of licensed year and if the licensee desires to have additional production during the remaining part of the licence year, the licensee shall take special permission from the Government for causing additional production over and above the fixed production capacity by submitting the requirement through Commissioner. On grant of such permission, the licensee shall pay the additional licence fee on such additional production at the rate of 0.50 paise (fifty paise only) per bulk liter of additional production.Part - III Common Provisions Relating to Renewal, Sub Leasing, Shifting, Transfer and Merger of Licences
