Section 29A in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
29A. Allotment of alcohol.
- The Commissioner may consult the Director of Industries in regard to the allotment of alcohol to a particular industry. The Commissioner shall be competent to impose such restrictions or to fix such quotas and to impose cuts on the quotas so fixed as he may consider necessary on the quantity of denatured spirit allotted to the licensees depending on the availability, the demand and the need for regulation and equitable distribution of denatured spirit in different local areas of the State and also depending upon the use for which it is intended and Director of Distilleries and Breweries will issue permit for such quantity.
