Section 2(2) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(2)'excise officer' means the Commissioner, the Collector or any officer or other person lawfully appointed or invested with powers under relevant provisions of the [Telangana] [Adapted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968;(Act 17 of 1968).
