Section 2 in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"appointed date" means the date appointed under sub-section (3) of section 1.(2)"Commissioner" means the Officer appointed under section 3 of 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.].(2a)[ "TSBCL" means Telangana State Bevarages Corporation Limited.] [Inserted by G.O.Ms.No.7, Revenue (Excise-II) Department, dated 06.01.2016.](3)The words and expressions used but not defined in this Act shall have the meaning assigned to them 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.]. and the rules made thereunder.
