Section 15(4) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(4)If in the opinion of Excise Superintendent any consignment of spirit insufficiently denatured, notwithstanding the consignment being accompanied by a certificate of denaturation granted by the officer of the distillery or the Excise Inspector concerned of the place from where it has been exported, he may withhold the stock from sale and send a sealed sample to the Chemical Examiner for analysis and release it only after satisfying himself that it has been sufficiently denatured.
