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

State of Andhra Pradesh - Subsection

Section 29(13) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(13)In case the licensee is required to issue spirit of specified strength, or if it is denatured in the manner specified by the Commissioner the licensee shall affix a label of a special colour as may be fixed by the Commissioner for each such specified strength at which spirit issued by him and he shall put the appropriate label on each vessel and package before presentation to the Distillery Officer for sealing.