Section 31 in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006
31. Removal of spirit for maturation.
(1)An application for removal of spirit from the store room to the matured spirit warehouse shall be made in writing to the distillery officer, specifying the serial number of each cask and its full capacity and the quantity and strength of the spirit it contains.(2)Spirit of any strength not below the strength specified for issue may be removed under this rule.(3)No cask of less than 40 litres shall be moved for deposit in the matured spirit warehouse.(4)While removing spirit the tare or empty weight of each cask shall first be ascertained and the cask shall thereafter be filled with the spirit intended for removal and the capacity determined in the manner specified by the Commissioner. Any quantity from full cask may be drawn before the removal is made. In that case, the quantity remaining in the cask shall be reckoned by deducting the measured quantity from the ascertained full capacity.(5)All particulars of gauge and proof shall be recorded at the time of removal in the appropriate column of the warehouse register instead of on the pass as in the case of ordinary issues. The quantity removed in proof litres shall be shown as transferred to the warehouse in the appropriate column of the issue register but the removal shall not be classed with the issue.(6)On each sides of the every cask removed from the store-room for deposit in the matured spirit warehouse shall be legibly printed with oil colour the progressive number of the cask beginning with number one on the first of January of each year and the calendar year in which the deposit is made and the full capacity in litres.(7)No pass be necessary to cover transport from the spirit Store-room to the matured spirit warehouse.(8)Immediately after preparation for removal has been completed the distillery Officer shall see that the cask or casks safely deposited in the said warehouse.(9)Each cask deposited in the warehouse shall be closed with a bung of hard wood fitted flush with the outside of the bung stave.(10)Reduction of the contents of a cask shall not be permitted in the matured spirit warehouse. Removals from the warehouse shall be made to the storeroom where reduction can be effected before the spirit is finally issued from the distillery.(11)No removal of part of the contents of a cask is permitted from the matured spirit warehouse to the store-room.(12)Removal shall be made from the Matured spirit warehouse to the store-room on the written application of the licensee specifying the progressive number of the cask the year in which it was entered the warehouse and quantity available in the cask and the strength thereof.
