The Brewery licensed under these rules shall maintain the quality of Beer as specified hereunder:-Specifications for Beer:(1)Ethyl Alcohol content at 15°C. percent (v/v)(a)Light Beer ..........0.5 to below 4.0(b)Standard Beer ...........4.0 to below 5.0(c)Extra Strong Beer .........5.0 to below 6.0(d)Super Strong Beer .........above 6.00(2)pH .................4.2 to 4.6(3)Carbon dioxide, percent (v/v) Minimum: 2.5 Vol.(4)Beer shall be free from any other ingredient injurious to health.(5)Beer shall be free from any added colouring matter except caramel produced from sugar. The caramel shall be in conformity of Bureau of Indian Standards.(6)Bottled Beer or caned Beer shall be effectively pasteurized.(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
