(1)This Act may be called the [Telangana] [Substituted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968.(2)[ It extends to the whole of the State of [Telangana] [Substituted by Act No.17 of 1995.]:Provided that on and from the date of commencement of the [Telangana] [Adapted by G.O.Ms.No.6, Revenue (Excise-II) Department, dated 06.01.2016.] Prohibition Act, 1995 the provisions of this Act, shall in so far as they are inconsistent with the provisions of the said Act cease to operate.](3)It shall come into force on such date as the Government may, by notification, appoint.
