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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(12) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(12)The Distillery Officer shall weigh the empty casks and the casks filled with spirit and record the weight in the register in Form D-9. If the weight of check shows an excess or deficiency of more than 200 litres, the spirit should be re-measured. As the issues are made by the measurement and not by weight the result of weight shall not be accepted as final without re-measurement.