Section 4B in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
4B. Remittance to the Government.
- The amount realized under section 4A, being the income of the Government, shall be remitted by the [Telangana State Beverages Corporation Limited] [Incorporated a new corporation in the name and style of Telangana State Beverages Corporation Limited (TSBCL) vide G.O.Ms.No.187, Revenue (Excise-II) Department, Dated 16.05.2014 r/w. G.O.Ms.No.246, Revenue (Excise-II) Department, Dated 29.05.2014.] to the Government in the manner specified by the Government.
