Section 4(1) in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
(1)Notwithstanding anything contained 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.]. the right to carry on whole sale trade and distribution of [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 shall on and from the appointed date solely vest in the Government and subject to such rules as may be made in this behalf the [Telangana State Beverages Corporation Limited] [Substituted by G.O.Ms.No.7, Revenue (Excise-II) Department, dated 06.01.2016.], a Corporation wholly owned and controlled by the Government shall have the exclusive privilege of importing, exporting and carrying on the wholesale trade and distribution of [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 on behalf of the Government, for the whole of the State of Telangana and no other person shall be entitled to any privilege of importing, exporting and supplying the same in wholesale or distributing the same for the whole or any part of the State.Explanation. - For the removal of doubts it is hereby declared that the [Telangana State Beverages Corporation Limited] [Substituted by G.O.Ms.No.7, Revenue (Excise-II) Department, dated 06.01.2016.] shall, while carrying the wholesale trade and distribution of [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 under this section shall be deemed to be an authority acting on behalf of the Government for purpose of section 68A of the Telangana Excise Act, 1968.
