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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(m) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(m)"Licence" means a licence granted by the Commissioner under these rules in-
(i)Form DM-2(M) to construct and work a manufactory by utilizing molasses based Extra Neutral Alcohol.
(ii)Form DM-2(G) to construct and work a manufactory by utilizing grain based Extra Neutral Alcohol, (iii) Form DM-2(MGO) to construct and work a manufactory by utilizing both molasses and grain based Extra Neutral Alcohol or Extra Neutral Alcohol obtained from any other fermentative base as notified by the Government from time to time.