Section 2(1) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012
(1)In these rules unless the context otherwise requires: -(i)"Act" Means the Andhra Pradesh Excise Act, 1968.(ii)"Assistant Commissioner" in relation to these rules, means an officer appointed under Section 5 (1) of the Act.(iii)"Bottling" means transfer of manufactured Ready to Drink alcoholic beverages into bottles / cans for final removal from manufactory and includes rebottling and refilling .(iv)"Bottling Room" means that portion of a manufactory which is set apart for carrying out bottling operations.(v)"Commissioner" means Commissioner of Prohibition & Excise appointed under Section 3 of the Act.(vi)"Excise Adhesive label" means the label designed and approved by and printed and supplied under the v supervision and control of the Commissioner from time to time in different forms for the purpose of its affixtures to sealed bottles of different varieties and sizes containing Ready to Drink Alcoholic Beverages.(vii)"Excise Supervision" means supervision over operations including manufacture of Ready to Drink Alcoholic Beverages in a manufactory by the members of the staff of the Prohibition & Excise Department appointed in that behalf by the Commissioner or any Excise Officer duly empowered by the State Government or by the Commissioner in that behalf.(viii)"Excise Year" means the Excise year reckoned from 1st April to 31s' March of the succeeding year.(ix)"Finished Store Room" means that portion of a Ready to Drink Alcoholic Beverages manufactory which is set apart for the storage of finished Ready to Drink Alcoholic Beverages in sealed bottles or other receptacles.(x)"Form" means form appended to these Rules.(xi)"Gauge" means to determine the quantity of Ready to Drink Alcoholic Beverages contained in or taken from any cask or receptacle or to determine the capacity of any cask or receptacle.(xii)"Hologram" means a photographic image designed and approved by and printed and supplied under the supervision and control of the Commissioner from time to time in different forms for the purpose of its affixture to the sealed bottles of different sizes containing Ready to Drink Alcoholic Beverages.(xiii)"Licence" means a Licence granted under these rules.(xiv)"Licensed Premises" means a manufactory in respect of which a licence is granted under these rules.(xv)"Licensee" means the holder of licence granted under these rules.(xvi)"Maximum Retail Price (MRP)" means the price to be indicated by the Andhra Pradesh Beverages Corporation Limited or any other agency authorized by the Government for declaring on each variety of label by the manufacturers of Ready to Drink Alcoholic Beverages as required under Section 39 of the Standards of Weights and Measures Act, 1976 and as defined in Clause (r) of Rule 2 of the Standards of Weights and Measures (Packaged Commodities) Rules, 1977.(xvii)"Ready to Drink Alcoholic Beverage" means any low alcoholic beverage made from Spirit or any alcoholic beverage as base with admixture of natural juices and/or artificial flavors, spices, coloring agents and sugar containing added alcohol of not more than 5% V/v, usually carbonated.(xviii)"Spirit room" means that portion of a Ready to Drink Alcoholic Beverages manufactory which is set apart for storing/finishing Ready to Drink Alcoholic Beverages in vats before bottling.
