Section 27 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
27.
Stocks of denatured spirit and manufactured goods to be stored in an orderly mannerAll goods stored in the premises of a person licensed under these rules shall be stocked in an orderly manner so as to permit of actual counting and if the Commissioner so requires, packages containing goods of the same kind and with the same quality in each shall be kept together separate lots and the goods shall be arranged in separate rows and each row containing the same number of package of uniform size or volume or strength. The Commissioner may also require the licensed person to maintain stock cards in respect of the separate lots and to leave an accessible passage free of package in the middle of the places of storage at right angle to the aforesaid passage so as to facilitate counting and may require that each separate lot or consignment shall be clearly marked with the number and date of the relevant records in stock card, account or register and such identifying particulars as he may direct.
