Section 30 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
30. Transitory provisions.
- The permits and provisional licences for possession use or sale of denatures spirit, methylated spirit, methyl alcohol or denatured spirituous preparations granted from the 1st April, 1970 pending framing of these rules shall be deemed to have been the permits and licences issued under and subject to these rules.
