Section 35 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
35. Existing Licences under the A.P. Distillery Rules, 1970.
- The Andhra Pradesh Distillery Rules 1970 shall cease to operate on the commencement of these rules and all relevant licences granted under Andhra Pradesh Distillery Rules 1970 for such purposes as categorised in Rule (3) of these rules shall be deemed to have been granted under these rules.Provided that the licence fee in respect of the existing distilleries shall be paid by the licenses proportionately from the date of commencement of these rules.Form - DI (P)(See Rule 5(2) (a))Application Notifying the Scheme to the Government of Andhra Pradesh for Construction and Working of a Distillery for Manufacture of *Spirits/*Malt Spirit for Potable PurposeToThe 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 distillery for manufacture of spirits 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 accorded necessary sanction as required under Rule 5(2) (c) of Andhra Pradesh Distillery (Manufacture of spirits) Rules 2006.Scheme
