Section 18 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
18. General.
(1)On granting a licence under these rules, the licensee shall furnish a duplicate copy to the Assistant Commissioner concerned of the descriptions plans and statements as approved by the Commissioner.(2)Every licensee shall exhibit his licence or a certified copy of the licence and an approved copy of the plans in a conspicuous part of the licensed premises.(3)The licensee shall not hypothecate whole or a part of the licensed premises without the prior sanction of the Commissioner.(4)The licensee shall extend full assistance to the Excise Officer authorized by the Commissioner to inspect the distillery at any time.(5)The licensee shall extend required assistance to the Distillery Officer in carrying out his duties.(6)The licensee shall provide accommodation for the office of the Distillery Officer and, his staff within the licensed premises at such location as approved by the Commissioner.(7)The licensee shall conduct his business either personally or by an agent authorized by him in this behalf and the information of such authorization shall be intimated to the distillery Officer. Assistant Commissioner and the Commissioner.(8)The licensee shall maintain the registers which are required under these rules and shall submit them for inspection by Excise Officers concerned as and when required.(9)The licensee shall provide Hydrometer. Thermometer other measuring instruments and all other required instruments as specified by the Commissioner from time to time.(10)The buildings plant and machinery specified in the licence, shall be maintained properly and cleanly to the satisfaction of the Commissioner.(11)Every process connected with the manufacture, issue of spirits shall be conducted within the distillery premises.(12)Every person leaving the distillery shall be liable to be searched under the orders of Distillery Officer. The distillery officer shall use these powers with discretion. No respectable person shall be subjected to search except on valid grounds. All cases of search of persons other than the workers shall be recorded by the distillery officer in his dairy and shall report to the Assistant Commissioner immediately.(13)Where the Commissioner is not satisfied as to the maintenance of the building, plant and machinery including the measures and other appliances he may require the licensee to stop working of the distillery and direct to rectify the defects within a period as may be specified.
