Tamil Nadu Prohibition (Amendment) Act, 1978*
| [Tamil Nadu Act No. 32 of 1978]* | [27th September, 1978] |
An Act further to amend the Tamil Nadu Prohibition Act, 1937.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-ninth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 11th September, 1978, Part IV-Section 1, Page 458.
* Received the assent of the Governor on the 26th September, 1978, first published in the Tamil Nadu Government Gazette Extraordinary on the 27th September, 1978 (Purattasi 11, Kalayukti (2009-Tiruvalluvar Andu)).
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Prohibition (Amendment) Act, 1978.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Insertion of new section 20-C in Tamil Nadu Act X of 1937.- After section 20-B of the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act X of 1937), the following section shall be inserted, namely:-
"20-C. Licence for possession and use of denatured spirit in the manufacture of specified commodities, etc.- Notwithstanding anything contained in this Act, no licence under this Act shall be issued-
(i) for the possession and use of denatured spirit in the manufacture of Varnish (French Polish), Picture Varnish, Insulating Varnish, Paint Remover, Gasket Shellac, Printing ink or such other commodities as may be specified by the State Government from time to time except to the units of any department of the State Government or of any Government company within the meaning of the Companies Act, 1956 (Central Act 1 of 1956) or any Corporation owned or controlled by the Central Government or the State Government and to manufacturers of spirit based products who are registered with the Director-General of Technical Development, Government of India or the Director of Industries and Commerce, Madras;
(ii) for the possession and sale, whether wholesale or retail, of denatured spirit or of Varnish (French Polish) except to the units of any department of the State Government or of any Government company within the meaning of the Companies Act, 1956 (Central Act 1 of 1956) or any Corporation owned or controlled by the Central Government or the State Government or a co-operative society registered or deemed to have been registered under any law in force for the time being".