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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(6) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012

(6)Once the label fee, is remitted and the label is duly approved, it shall not be refunded or adjusted for any reason including withdrawal or cancellation of rate contract agreement by the Andhra Pradesh Beverages Corporation Limited or non issue of purchase orders.