Section 2(c) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
(c)"Denatured Spirit" means specifically denatured alcohol specified in the schedule and includes spirit subjected to any of the following processes for the purpose of rendering it unfit for human consumption, namely :(i)The admixture with spirit of atleast 50 degrees over proof of light Caoutchoucine and Pyridine bases in the proportion of 1/2 of one part of Pyridine and 1/2 of one Caoutchoucine to 99 parts of spirit by volume;(ii)The addition of liquid soap that is, a preparation made by mixing together and heating three parts of castor oil and one part of caustic soda in the preparation of one of liquid soap to 99 parts of spirit of atleast 50 degrees over-proof;(iii)The addition of 5 parts of Woodnaptha or Methyl Alcohol with 100 parts of spirit of over 50 degrees O.P. by volume;(iv)The addition of 4 parts of Formalin by weight to 100 parts of spirit by weight of 60 degrees OP;(v)The Addition of castor oil and caustic soda as specified below :
