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State of Andhra Pradesh - Section
Section 15 in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
15. Registers to be maintained.
- The following registers shall be maintained:| Date | Brand of the ready to drink alcoholic beverage | Batch No. | No. of cases bottled | Quantity bottled | Quantity of Spirit used | Manufacturing loss | Percentage loss in | Signature of the D.O | Remarks |
| Strength 275ML | BulkLts | InPLs | Bulk Lts |
| 1. Name of the applicant | : | |
| 2. Full Address | : | |
| 3. Details of license held | : | |
| 4. Brand name for which approval of label soughtfor | : | |
| 5. Size of the brand : | : | |
| 6. Details of payment of Label approval fee : | : | |
| (a) Amount remitted | : | L |
| (b) Challan No. & Date : | : | |
| (c) Name of Treasury : | : | |
| 7. Whether the same label has been approved inthe previous year, if so the details of reference No. & Date: | : | |
| : | Signature of the applicant | |
| ..................................................................................................................................................................................................................... |
| Date | Vessel No | Quantity of Spirit used in PLs | Quantity of RTD declared in BLs | Initial of the DO |