Section 29 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
29. Removal of spirits.
(1)A special issue room shall be provided by the licensee near the spirit warehouse for the operations connected with the filling of vessels and for issue of spirits from the Distillery.(2)All the spirit produced in a distillery shall be at the disposal of the Government and the licensee shall deliver the same on allotment made by the Commissioner.(3)Every application for a distillery permit for removal of spirit shall be made in writing to the distillery officer and shall be accompanied by a certificate or permit or allotment order required under sub-rule (2) above.(4)If the distillery officer is satisfied that the licensee is entitled under these rules to remove spirit, he shall issue the spirit under a distillery permit in Form-D8 while sending the duplicate copy of such permit to the Prohibition and Excise Superintendent of the area of destination.(5)No spirit shall be issued until its quantity and strength have been verified by the distillery officer.(6)No spirit shall be issued in quantities less than twenty litres.(7)Admixture of sugar or such other substance in the spirit after it has been drawn from the still and before it is tested is prohibited.(8)No vessel may be filled with spirit for issue except in the joint presence of the Distillery Officer and of representative of the licensee.(9)In the process of filling vessels for issue, spirit from different store vats may be blended according to calculation, or water may be added for the purpose of producing spirit of a strength required but the distillery Officer shall record the actual quantity and strength of the spirit actually drawn from each vat.(10)Spirit in a vessel for issue may be measured by passing it directly from a store vat into the issue vessel through a pipe or armored hose attached to the cock of the vat and discharging into a gauging machine placed in the issue room at a convenient level.Provided that when such arrangement cannot be made spirit in a vessel for issue may with the sanction of the commissioner be measured by using measures.(11)The licensee shall be responsible for the security of the bungs or other openings of all casks and vessels filled for issue.(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.(13)In case the licensee is required to issue spirit of specified strength, or if it is denatured in the manner specified by the Commissioner the licensee shall affix a label of a special colour as may be fixed by the Commissioner for each such specified strength at which spirit issued by him and he shall put the appropriate label on each vessel and package before presentation to the Distillery Officer for sealing.(14)The licensee shall if required to do so by the commissioner, issue spirit only in specified strength or if it is denatured in the manner specified by him either generally or for particular classes of purchasers.(15)The spirits intended for issue as denatured spirit or rectified spirit shall not be less than 52 degrees over proof strength.
