Section 14 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
14. Bottling of Liquor.
(1)Operations concerned with the filling of bottles with liquors for issue shall be conducted in bond under the supervision of the Distillery Officer in separate room called 'Bottling room' for liquor set apart for the purpose, near the spirit store.(2)Bottled spirit shall be stored in separate rooms called the "bottled spirit store for liquor" set apart for the purpose near the bottling rooms.(3)The bottling rooms and the bottled spirit store-rooms shall be secured in such manner as the Commissioner may approve. In the bottling room, bottling vats may be erected and spirits may be stored therein.(4)Liquor shall be bottled at the strength specified by the Commissioner from time to time.(5)A tolerance of + 0.5 PS is allowed in the manufacture of Indian Made Foreign Liquor.(6)Sample from each batch shall be sent to the Chemical Examiner and it shall be passed by the Chemical Examiner if the strength is within the tolerance limit of 24.5 UP to 25.5 UP. Samples falling beyond the tolerance limit shall not be passed by the Chemical Examiner.(7)No bottling shall be allowed unless the sample is passed by the chemical examiner and a report to that effect is issued.(8)Bottling shall be done during the ordinary working hours of the manufactory.(9)The licensee shall not bottle liquor before expiry of 24 hours from reduction of spirit by blending is affected.(10)No bottling shall be allowed except in the joint presence of the Excise Officer and a representative of the licensee.(11)Bottling shall be done in bottles as may be prescribed by the Commissioner from time to time.(12)The bottles mentioned in sub-rule (11) shall be standard pattern and shall bear the following specifications molded on the glass:(a)the figures and words of the capacity'.(b)a line across the neck up to which the bottle shall be filled in order to contain the proper quantity.-Provided that in addition to glass Bottles, pet bottles and Tetra pack Cartons duly certified by Central Food Technological Research Institute as fit for preservation, shall also be allowed for packing of Indian Made Foreign Liquor.(13)The licensee shall not use bottles bearing the name or trade marks of any other bottle or any other manufactory.(14)The licensee shall use wax-finished capsules to the bottles filled with liquor.(15)An account of spirit received and used for bottling shall be maintained in Form-DM4.(16)The licensee shall not keep the blend in vats for more than six months without bottling.
