Section 4(3) in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
(3)Until the date on which the [Telangana State Beverages Corporation Limited] [Substituted by G.O.Ms.No.7, Revenue (Excise-II) Department, dated 06.01.2016.] commences supplying, by whole sale, [Indian Made Foreign Liquor] [Throughout the Act for the words 'Indian Liquor' the words 'Indian Made Foreign Liquor' substituted by Act No.17 of 2006.], Foreign liquor, Wine and Beer retail dealers or till the date of the expiry of a period of two months commencing on and from the appointed date whichever is earlier, the Government shall as an interim measure, effect supply, by whole sale, of [Indian Made Foreign Liquor] [Throughout the Act for the words 'Indian Liquor' the words 'Indian Made Foreign Liquor' substituted by Act No.17 of 2006.], Foreign liquor, Wine and Beer to Bars, Clubs and Military Canteens and the retail dealers directly through the officers of the Government.
