(1)The licensee shall submit an application in Form-B4 to the Commissioner through the Assistant Commissioner (Distilleries) duly affixed with Court fee stamp of requisite value as per the provisions of Indian Stamp Act, 1899 and shall enclose with ten copies of each variety of label sought to be approved.(2)No application referred in subrule (1) shall be entertained unless the licensee remits the label approval fee of Rs. 2,00,000/- (Rupees two lakhs only) and the challan in support of the payment is produced with the application.(3)The licensee shall also get the label re-approved for each licensed year by paying the label fee specified in subrule (2).Provided that if a particular label was approved in a year, the stocks bearing such label are laying unsold in the warehouse, the licensee need not get such label re-approved for the purpose of their release of such stock in the subsequent year.(4)The format of the label shall contain the following:-(i)Name and address of the manufacturer.(ii)Batch Number, Month and Year of Manufacture(iii)Net contents(iv)Strength(v)Kind of Beer(vi)Maximum Retail Price. (M.R.P.) shall be incorporated in the label after the same is indicated by the Andhra Pradesh Beverages Corporation Limited.)(vii)Details of manufacturing under Sub-lease arrangements.(viii)Maximum Retail Price (MRP) shall be prominently depicted on a separate band on the top of the label.(ix)Inscription "Consumption of liquor is injurious to health".(5)In case of supply of Beer to Canteen Stores Department, each variety of labels shall be approved separately after collecting a non-refundable fee of Rs. 2,00,000/-. The Label shall be re-approved for each Excise year after collecting the same fee applicable for approval.(6)The label fee once remitted and the label was duly approved it shall not be refunded or adjusted for any reason including withdrawal or cancellation of rate contract by the Andhra Pradesh Beverages Corporation Limited or non-issue of purchase orders.(7)The manner and the contents of the label shall be in the form as may be specified by the Commissioner from time to time.Part - V Provision Relating to Regulation and Supervision
