- Nothing in this Act shall be deemed to preclude,-(a)the [Telangana State Beverages Corporation Limited / Agency] [Substituted by G.O.Ms.No.6, Revenue (Excise.II) Department, dated 06.01.2016.] to carry on trade in liquor in accordance with rules made in this behalf;(b)the buying and selling of liquor carried on by the military canteens in the State under any licence granted 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) and the rule made thereunder; and(c)[ the consumption and utilization of medicines, toilet preparations and other food material containing alcohol.] [Substituted by Act No.35 of 1995.][Explanation [Added by Act No.5 of 1997.] - Liquor for the purposes of this section does not include arrack.]
