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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(20) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(20)Except for a bona fide purpose the licensee shall not use or permit the use of bottles or other vessels having the capacity of less than twenty litres each into the distillery premises.