(a)[xxx] [Omitted (buys) by Act No.35 of 1995.] consumes any liquor except 15[in accordance with the provisions of this Act or the [Telangana] [Adapted in G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Excise Act, 1968] or the terms of any rule, notification, order, licence or permit issued thereunder shall be punished with imprisonment for a term which may extend upto six months or with fine which may extend upto one thousand rupees or with both;
