Section 9 in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
9. Abatement of applications.
- Notwithstanding anything contained in the [Telangana Excise Act, 1968 (Act XVII of 1968)] [The Andhra Pradesh Excise Act, 1968 has been adapted as the Telangana Excise Act, 1968 (Act XVII of 1968) under section 101 of the A.P.Reorganisation Act, 2014 (Central Act 6 of 2014) vide. G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.]. or the rules made thereunder or in any judgment, decree or order of any court, tribunal or other authority every application made for the grant of renewal of any permit or licence of the nature referred to in sections 3 and 5 and pending before the Commissioner or before the State Government or any other authority on the appointed date and every action taken, or enquiry made, in respect of such application, shall abate and all fees paid in connection therewith (including the application fee and licence fee, if any) already paid shall be refunded.
