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State of Andhra Pradesh - Section

Section 33 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

33.

The distilleries licensed under these rules shall maintain the following hygienic conditions:
(1)The structure of the building of the distillery shall be of permanent nature and shall be designed as to provide sufficient space for equipment and material storage and facilitate carrying out process operations in hygienic manner.
(2)No portion of the distillery building shall be used for domestic purposes or other food preparations.
(3)Fermentation area including equipments shall be cleaned regularly to prevent contamination. Floor of the fermentation area should have acid/alkali proof tiles.
(4)Yeast propagation vessels, fermentation vats, vessels, pipelines, valves, plate heat exchangers and all other equipment should be cleaned and disinfected using prescribed sanitizing agents on a regular basis.
(5)It should be ensured that the molasses obtained is free from contamination.
(6)Molasses should be stored in closed mild steel MS tanks.
(7)Care must be taken to maintain the purity of yeast to avoid production of undesired by-products.
(8)Proper care must be taken to cover the fermentation vats and vessels.
(9)Temperature of fermentation should not be allowed to exceed 35 C.
(10)All distillation and e-distillation columns, pipe joints, shall be leak proof.
(11)All pipe lines shall be of copper or stainless steel.
(12)In distillation plant analyzer columns and plates can be of stainless steel material whereas purifier and rectifier columns and plates shall be of copper material or suitable non-toxic material.
(13)Tanks in the receiving room for Rectified spirit and Extra Neutral Alcohol should be of mild steel or stainless steel material. They should be cleaned and maintained in such a way as to prevent corrosion.
(14)Quality of de-mineralized water plant should be properly maintained with anionic, cationic and mixed beds for maintaining the specifications and proper treatment of water. quality of products.
(15)the licensee shall erect the plant and 34. The Distilleries licensed under these machinery as per the standards as rules shall maintain the quality of spirits as may be prescribed by the specified hereunder:-Commissioner for time to time for maintaining the specifications and quality of products.