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

State of Andhra Pradesh - Subsection

Section 29(9) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(9)In the process of filling vessels for issue, spirit from different store vats may be blended according to calculation, or water may be added for the purpose of producing spirit of a strength required but the distillery Officer shall record the actual quantity and strength of the spirit actually drawn from each vat.