Section 21 in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006
21. Arrangement of vessels, storage tanks and Receivers.
(1)All vessels, storage tanks, vats shall be situated within the licensed premises.(2)All vessels containing Spirit shall be so kept as to admit of easy inspection and test the strength of the contents.(3)Each vessel shall have legibly painted on it in English or in Telugu language its number, capacity and the use to which it is applied, and its details shall be properly registered by the Excise Officer.(4)Store vats shall be separately set apart and used for the storage of each of the following different kinds of spirits:(a)Extra Neutral Alcohol manufactured by re-distilling molasses based Rectified spirit,(b)Extra Neutral Alcohol manufactured by re-distilling Grain based Rectified spirit.(c)Extra Neutral Alcohol manufactured by re-distilling Rectified spirit obtain from any other fermentative based.(d)Malt spirit.(e)Plain spirit.(f)Spiced spirit.(5)The vessels used as receptacle may be of any material. They shall be of regular shape. Large covered vessels shall be fitted with mantles of a size approved by the Commissioner and every vessel shall be provided with proper approved arrangements for gauging with roads and with tables showing the number of liters contained in them, when filled to every tenth of centimeter by either the wet or the dry method of gauging, according as the Commissioner decides to apply one or the other method to such vessel. When the wet method of gauging is applied to any vessel a permanent dipping rod of a pattern approved by the Commissioner shall be fixed in a manner approved by him to that part of the vessel where there is the greatest depth of liquid in it.(6)It is the responsibility of the licensee to prevent any leakage from the pipes and arrange facility to examine the pipes intended for conveyance of Blend and spirit throughout the entire length.(7)Any vat, pipe or other part of the plant is at any time found defective or leaking, the Commissioner may order the discontinuance of its use and it shall not be used again until it has been repaired to the satisfaction of the Commissioner.(8)Except with the special sanction of the Commissioner in the case of a receptacle sunk under the ground level, each vessel shall be fixed so as to permit examination all round it, it shall slope slightly down to its cock, and its cock shall be so fitted that the vessel can drain entirely through the cock without being moved.(9)No receptacles of which the contents are estimated by a gauge rod, shall be brought originally into use, till it has been certified by the competent authority and a tab!_ book has been prepared for it.(10)Store vats shall be kept in a room or building set apart entirely for them and provided with only one door. Such room or building shall be named as the storeroom or a warehouse, and shall be under the lock and key of the licensee as well as the Excise Officer.(11)All vessels in the warehouse whether used as spirit vats or water vats, shall be so placed as to admit of the contents being accurately gauged or measured and shall be fitted with proper dipping rods so adjusted to fix dipping places that the contents may, at any time, be ascertainable.(12)The licensee shall provide store vats, having an aggregate capacity equal at least to one half of the maximum spirit required in a month during the year.(13)The Excise Officer shall maintain a register showing the daily account of Liquors produced in Form-DM6.(14)Vats shall ordinarily be used for storage of spirits, but a limited number of casks may be kept in the storeroom for the storage of special kinds of spirits.(15)Casks shall be so arranged in the said warehouse as to allow easy access to chem, in order that a correct account of their contents may be taken at any time and leakages may be readily discovered.
