Tamil Nadu Prohibition (Amendment) Act, 1993*
| [Tamil Nadu Act No. 14 of 1993] | [7th May, 1993] |
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-fourth Year of the Republic of India as follows-
* Received the assent of the Governor on the 7th May, 1993 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, 1993.
(2) It shall-be deemed to have come into force on the 16th day of July, 1991
2. Amendment of section 3.- In section 3 of the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act ??? of 1937) (hereinafter referred to as the principal Act),-
(1) for clause (1), the following clause shall be substituted, namely:-
"(1) "blending unit" means a unit where Indian-made foreign spirits are manufactured;";
(2) in clause (1-A), the word "sachet" shall be omitted;
(3) Clause (4-A) shall be omitted;
(4) in clause (6-A), the expression "country liquor" shall be omitted;
(5) in clause (7-A), the expression "but does not include country liquor" shall be omitted;
(6) in clause (9), for the express on "country liquor", the expression "arrack" shall be substituted.
3. Amendment of section 17-C.- In section 17-C of the principal Act,-
(1) in sub-section (1),-
(a) in clause (a), the expression "country liquor or" shall lie omitted;
(b) in clause (b), the expression "country liquor or" shall be omitted;
(2) in sub-section (1-A), in clause (a), the expression "country liquor or", occurring in two places, shall be omitted.
(3) sub-section (1-B) shall be omitted.
4. Amendment of section 24-A.- In section 24-A of the principal Act,-
(1) in the opening portion, the expression "or the Tamil Nadu Spirit Corporation Limited" shall be omitted:
(2) clause, (aa) shall be omitted.
5. Amendment of section 32.- In section 32 of the principal Act, in the third proviso, for the expression "illicit country liquor", wherever it occurs, the expression "illicit arrack" shall be substituted.