Section 16 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
16. Shifting of Existing distillery.
(1)Where the management of a distillery intends to shift the distillery to another place, it shall notify the same to the Commissioner by an application in Form D-4 after remitting an amount of Rs. 50,000/- (Rupees fifty thousand only) in the government treasury and enclose the challan in original in support of payment along with the application.(2)On receipt of such an application the Commissioner if satisfied, may obtain such undertaking or Bond and such other material or documents to protect the interest of the Government as he may deem fit, may grant such permission after obtaining the orders from Government for the shifting of the Distillery.
