Section 4A in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
4A. [ Levy of Trade margin, Privilege fee etc. [Sections 4A, 4B & 4C inserted with marginal headings by Act No.5 of 2012 w.e.f.21.07.1993.]
- The Government shall from time to time, specify the Trade margin, Privilege Fee or any other levy, by whatever name called, to be collected by the [Telangana State Beverages Corporation Limited] from the holders of licences.
