(1)In the Andhra Pradesh Excise Act 1968, (Act 17, of 1968) -(1)In section 1 for sub-section (2) the following shall be substituted, namely " (2) It extends to the whole state of Andhra Pradesh, provided that on and from the date of commencement of Andhra Pradesh Prohibition Act 1995, the provisions of this Act, in so far as they are inconsistent with the provisions of the said Act cease to operate"(2)In section 5 for sub-section (1) the following shall be substituted namely - " (1) The Government may appoint such number of Additional Commissioners, Joint Commissioner, Deputy Commissioners, and Assistant Commissioners of Prohibition and Excise and District Prohibition and Excise Officers and such other officers as they think fit for the purpose of performing the functions of respectively conferred on them by or under this Act."(3)Through out the Act for the words " Excise Officers", "Commissioner of Excise", "Additional Commissioner of Excise", Deputy Commissioner of Excise", Assistant Commissioner of Excise", Excise Superintendent", Assistant Excise Superintendent", and Excise Department the words " Prohibition and Excise Officers", "Commissioner of Prohibition and Excise", "Additional Commissioner of Prohibition and Excise", Deputy Commissioner of Prohibition and Excise", Assistant Commissioner of Prohibition and Excise", Prohibition and Excise Superintendent", Assistant Prohibition and Excise Superintendent", and Prohibition and Excise Department", shall respectively be substituted.
