- The production, manufacture, storage, possession, collection, purchase, sale and transport of liquor other than arrack and all other matters connected therewith shall be regulated in accordance with the provisions of the [Telangana] [Adapted in G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968 (Act 17 of 1968) or the [Telangana] [Adapted in G.O.Ms.No.7, Revenue (Excise-II) Department, dated 06.01.2016.] (Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor) Act, 1993, (Act 15 of 1993) as the case may be and the rules and notifications and orders issued thereunder.]Chapter-V Detection, Investigation and Trial of Offences
