Tamil Nadu Prohibition (Amendment) Act, 1986*
| [Tamil Nadu Act No. 16 of 1986] | [17th February, 1986] |
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 Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th February, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Prohibition (Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 8th day of October, 1985.
2. Amendment of section 22-C, Tamil Nadu Act X of 1937.- In section 22-C of the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act X of 1937) (hereinafter referred to as the principal Act), in sub-section (1),-
(1) in the first proviso,-
(i) in clause (a), for the expression "15th day of October, 1985", the expression "15th day of November, 1985" shall be substituted;
(ii) in clause (b),-
(a) for the expression "15th day of October, 1985", the expression "15th day of November, 1985" shall be substituted;
(b) for the expression "16th day of October, 1985", the expression "16th day of November, 1985" shall be substituted;
(2) the following proviso shall be added at the end, namely:-
"Provided also that where the licence for selling, by retail, arrack is valid on the 15th day of October, 1985, and the licensee concerned is not willing to continue, to sell, by retail, arrack beyond the 15th day of October, 1985, it shall be open to the licensee to surrender his licence to the licensing authority, and thereupon the Tamil Nadu State Marketing Corporation Limited shall arrange for the sale, by retail, of arrack by any of the methods specified in item (A) (B) or (C) of the immediately preceding proviso.
3. Repeal and saving.- (1) The Tamil Nadu Prohibition (Second Amendment) Ordinance, 1985 (Tamil Nadu Ordinance 7 of 1985) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act, as amended by this Act.