Section 2(1) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(1)'advertisement' includes any notice, circular, lable, wrapper or other document or a cinematograph film or slide used, or any sky sign or sign-board, baloon, parachute or other similar device employed, or any announcement made, orally or by any means of producing or transmitting light, sound or smoke, as a means or method of attracting public attention;
