- The following enactments, namely:-(a)The Andhra Pradesh (Andhra Area) Abkari Act, 1886 (Act I of 1886), with all subsequent statutory modifications thereof;(b)The Andhra Pradesh (Telangana Area) Abkari Act, 1316F (Act No. I of 1316F);(c)The Andhra Pradesh (Tenlangana area) Intoxicating Drugs Act, 1333F (Act No. IV of 1333F).are hereby repealed:Provided that section 8 of the [Telangana] [Adapted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] General Clauses Act, 1891 shall be applicable in respect of the repeal of the said enactments and sections 8 and 18 of the said Act, shall be applicable as if the said enactments had been repealed and re-enacted by the Telangana Act:Provided further that such repeal shall not affect the right of the Government to continue to levy by virtue of the provisions of the Article 277 of the Constitution the gallonage fees on denatured spirits, methylated spirits and other spirits not fit for human consumption, which the Government were lawfully levying immediately before the commencement of this Act.[Schedule [The Schedule omitted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.][xxx]]
