Section 7 in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
7. Prohibition of private trade in [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.] etc.
(1)No person shall import, export or otherwise carry on wholesale trade in [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 or carry on retail trade in [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 in contravention of the provisions of this Act.(2)Any person who contravenes the provisions of sub¬section (1) shall be punishable with imprisonment which shall not be less than two years but which may extend upto five years or with fine which shall not be less than ten thousand rupees but which may extend upto twenty five thousand rupees or with both.
