Section 11(2) in The Andaman and Nicobar Islands Excise Regulation, 2012
(2)Without prejudice to sub-section (1), the general functions of the Board of Experts shall be to determine as to whether.-(a)any flavouring extract, essence or syrup containing alcohol is an article fit for use as intoxicating liquor, or(b)any communication amounts to an advertisement for soliciting use of liquor or whether it is informative or educative communication for responsible drinking, or(c)whether any denaturant can be used as effective denaturant and whether it suits or harms manufacture of any chemicals, or(d)any other matter as may be referred to it by the Administrator.
