(18)[ "Indian Made Foreign Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, brandy, whisky or rum imported from foreign countries and includes Wine, Beer, Milk Punch and other liquors consisting of or containing any such spirits, but does not include Foreign Liquor;] [Substituted by Act No.17 of 2006. Central Act 52 of 1962. Central Act 52 of 1962.][(18-A) "in-house" means the privilege granted under the Act for sale of [Indian Made Foreign Liquor] [Inserted by Act No.35 of 2005.] and Foreign Liquor by club, Guest House of [Telangana State] [Substituted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Tourism Development Corporation, Military Canteen, Airport Transit lounge for International Air passengers;]
