Tamil Nadu Prohibition (Amendment) Act, 1991*
| [Tamil Nadu Act No. 37 of 1991] | [22nd October, 1991] |
An Act further to amend the Tamil Nadu Prohibition Act, 1937.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 22nd October, 1991 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, 1991.
(2) It shall be deemed to have come into force on the 5th day of September, 1991.
2. Amendment of section 18-B.- In section 18-B of the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act ??? of 1937) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "not exceeding rupees sixty", the expression "not exceeding rupees seventy" shall be substituted.
3. Validation.- Notwithstanding anything contained in the principal Act or in any judgment, decree or order of a court, anything done or any action taken or any duty levied and collected under section 18-B of the principal Act, as amended by section 2 of this Act, at any time on or after the 5th day of September, 1991 and before the date of publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to hae been validly stone or taken or levied and collected under the principal Act, as amended by this Act.