Section 11(3) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
(3)The licensee shall also get the label re-approved for each licence year by paying the label fee specified in sub-rule (2).Provided that if a particular label was approved in a year, for the stocks bearing such label and lying unsold in the warehouse, the licensee need not get such label re-approved for the purpose of their release in the subsequent year.
