Section 16(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
(1)Where the management of a distillery intends to shift the distillery to another place, it shall notify the same to the Commissioner by an application in Form D-4 after remitting an amount of Rs. 50,000/- (Rupees fifty thousand only) in the government treasury and enclose the challan in original in support of payment along with the application.
