Section 7(1) in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
(1)No person shall import, export or otherwise carry on wholesale trade in [Indian Made Foreign Liquor] [Throughout the Act for the words 'Indian Liquor' the words 'Indian Made Foreign Liquor' substituted by Act No.17 of 2006.], Foreign Liquor, Wine and Beer or carry on retail trade in [Indian Made Foreign Liquor] [Throughout the Act for the words 'Indian Liquor' the words 'Indian Made Foreign Liquor' substituted by Act No.17 of 2006.], Foreign Liquor, Wine and Beer in contravention of the provisions of this Act.
