Section 3 in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
3. Prohibition of advertisements.
- Whoever prints or publishes, in any newspaper, book, leaflet, booklet or any other single or periodical publication, any advertisement or otherwise displays any advertisement to public view in any manner whatsoever in any place, whether public or private, or distributes any advertisement or other matter, soliciting the use of, or offering any liquor, shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to [Rupees Twenty five thousands] [Substituted by G.O.Ms.No.236, Revenue (Excise-II) Department, dated 15.12.2015.] or with both:Provided that this section shall not apply-(a)to plain catalogues and price lists which may be generally or specially approved by the Commissioner of Excise; or(b)to advertisements in medical journals, or to notices and literature circulated exclusively to members of the medical profession, if such advertisement, notices or literature relate to any liquor which has been specially approved as of medicinal value -(i)by the Medical Council established by the [Telangana] [Adapted by G.O.Ms.No.68, Health, Medical and Family Welfare (C.1) Department, dated 03.08.2015.] Medical Practitioners Registration Act, 1968;(Act 23 of 1968). or(ii)by any other Medical Council which has been established under any law for the time being in force in any other part of India, or which has been recognized by the Government of the State concerned; or(iii)by such authority in respect of Indian Medicine as may be notified by the Government.
