Section 13(4) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(4)Merger of licence:(i)When licensees of two or more existing manufactories subject to provisions of Rule 13(1) desire to merge into one manufactory may apply to the Commissioner in Form-DM3 (M) along with a challan for Rupees two lakhs.(ii)On receipt of such an application the Commissioner if satisfied, may obtain such undertaking or Bond and such other material or documents to protect the interest of the Government as he may deem fit, may grant such permission after obtaining the orders from the Government for the merger of the manufactories.Part-IV Provision Relating to Bottling of Liquor and Labelling
