Section 4(2) in Telangana Regulation of Trade in Indian Made Foreign Liquor, Foreign Liquor Act, 1993
(2)The [Telangana State Beverages Corporation Limited] [Substituted by G.O.Ms.No.7, Revenue (Excise-II) Department, dated 06.01.2016.] shall open its branches in the State in such place and subject to such conditions as the Commission may specify.
