Section 23(1) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(1)The deficiency of spirit allowed in storage including storage for maturation, storage after reduction and as blend shall not exceed 2% (two percent) for each period of three months.Provided that if the spirit is drawn from storage for manufacturing operations during the course of a period of three months, the loss shall be determined proportionately against the ceiling of two percent for three months.
