(1)This Act may be called the Andhra Pradesh Excise Act, 1968.(2)It extends to the whole of the State of Andhra Pradesh :Provided that on and from the date of commencement of the Andhra Pradesh Prohibition Act, 1995 the provisions of this Act shall, insofar as they are inconsistent with the provisions of the said Act cease to operate.(3)It shall come into force on such date as the Government may, by notification, appoint.
