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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(3) in Andhra Pradesh Brewery Rules, 2006

(3)An application for every quantity of Beer required under this rule shall be made in writing to the Excise officer, who shall record thereon, the quantity of the Beer taken and record the same in the relevant registers of the distillery.