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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(3)An application for every quantity of spirit required under this rule, shall be made in writing to the distillery officer who shall record thereon the quantity and the strength of the spirit taken and record the same in the relevant registers of the distillery.