Section 16(2) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
(2)No application referred in sub-rule (1) shall be entertained unless the licensee remits the label approval fee as specified below and the challan in support of the payment is produced with the application.(a)Rs. 2,00,000/- (Rupees two lakh only) in respect of each variety of brands of liquor whose basic price is up to Rs. 700/-(b)Rs. 50,000/- (Rupees fifty thousand only) in respect of each variety of brands of liquor whose basic price is above Rs. 700/-
