Section 14 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
14. Licence for possession and use of denatured spirit, methylated spirit or methyl alcohol for Government Departments, Railways, Local Bodies.
- The licence for possession and use of denatured spirit, methylated spirit or methyl alcohol in Government Departments, Government Hospitals,Government Educational Institutions, Universities, Charitable Institutions and other Government institutions, Railways and local bodies shall be in Form DS-XV, and it shall be granted by the Commissioner on the application of the Head of the office or institution free of charge. The licensee shall obtain supplies direct from the distilleries or from the wholesale licensee in Form DS-VII or from sources outside the State. The licensee shall maintain an account of the transactions in Form DS-XVI.
