Section 29 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
29.
Any stock whether, bottled or in bulk if proved unfit for human consumption after chemical Analysis due to sedimentation or otherwise in storage and the licensee desires that such stock be re-processed, the licensee shall take the permission of the Commissioner for reprocessing such stocks to make it fit for human consumption and on receipt of the proposals from the licensee for re-processing, the Commissioner shall examine the proposals and accord permission for re-processing of such stocks.
