Section 37(7) in Andhra Pradesh Brewery Rules, 2006
(7)Beer shall be free from coliform Bacteria and other pathogenic microorganisms.Form -B(1)(See Rule-4 (2)(a))Application for Issue of Letter of IntentToThe Principal Secretary to GovernmentRevenue (Excise) DepartmentHyderabad.Through the Commissioner of Prohibition and ExciseSir,In pursuance of the notification issued by the Government vide I / We................... R/o............I/We intend to establish a Brewery for manufacture of Beer/ expand the production capacity of the existing Brewery as detailed in the following scheme at .......of........District of A.P. State. I/We, therefore request that the scheme may kindly be examined and necessary sanction accorded as required under Rule 4(2)(c) of Andhra Pradesh Brewery Rules 2006.Scheme
