Section 2(4) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(4)'liquor' includes,-(a)spirits of wine, denatured spirits, methylated spirits, rectified spirits, wine, beer, toddy and every liquid consisting of or containing alcohol; and(b)any other intoxicating substance which the Government may, by notification, declare to be liquor for the purpose of this Act;
