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

State of Andhra Pradesh - Subsection

Section 29(10) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(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.