Section 12(2) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(2)The holder of letter of intent shall apply in Form D1 (PA) and the application shall be accompanied by:(a)Copy of the sanction (Letter of Intent) accorded by the Government.(b)Description and plans for the construction of the proposed distillery.(c)Statement of plant and machinery proposed to be erected.(d)'No Objection Certificate' from the local body competent to grant the same.(e)'No Objection Certificate' from the competent authority under Factories Act, 1948.(f)Clearance Certificate from A.P. Pollution Control Board.(g)An Undertaking in the prescribed form on the non-judicial stamp paper of the requisite value as per the Indian Stamp Act binding him that he shall erect the plant and machinery as per the standards as may be prescribed by the Commissioner from time to time for maintaining the specifications and quality of products.(h)Counterpart agreement in Form D1 (C) as required under sub-rule (3).
