Section 3(2) in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
(2)Within a period of one month from the date of commencement of this Act the Government shall, takeover the entire stock 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 which on the date of such commencement is in the possession of any holder of a permit or licence which stood terminated under sub-section (1) on such terms and conditions as may be prescribed.Explanation. - For the purpose of this sub-section, the expression stock 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 which on the date of such commencement, is in the possession of any holder of a permit or licence which stood terminated under sub-section (1) shall include stock in movement on the date of commencement of this Act consequent on the orders placed by such holder with the appliers in pursuance of permits granted by the competent authority under 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.] and the rules made thereunder.
