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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012

(1)The licensee shall affix each sealed bottle of Ready to Drink alcoholic beverage with the Excise Adhesive label/ hologram supplied by the Excise Officer. The Excise Adhesive Label shall be affixed over the cap of the sealed bottle in such a way as to make it impossible to remove the label without damaging it or to remove the cap without damaging the label. The Excise Adhesive Label shall be affixed during the ordinary working hours of the distillery in the joint presence of the Excise Officer and a representative of the licensee. No bottle containing Ready to Drink Alcoholic Beverages without the Excise Adhesive label shall be issued from the manufactory.