Tamil Nadu Prohibition (Amendment) Act, 2007*
| [Tamil Nadu Act No. 22 of 2007] | [7th June, 2007] |
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 Fifty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th June, 2007 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, 2007.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 3.- In section 3 of the Tamil Nadu Prohibition Act, 1937 (hereinafter referred to as the principal Act), in clause (7), in sub-clause (b), for the expression "otherwise than", the expression "including the bringing" shall be substituted.
3. Amendment of section 17-C.- In section 17-C of the principal Act,-
(1) in sub-section (1), in cause (b), for the expression "Indian-made foreign spirits", the expression "Indian-made foreign spirits and foreign liquor" shall be substituted;
(2) in sub-section (1-A), in clause (a), for the expression "Indian-made foreign spirits" occurring in two places, the expression "Indian-made foreign spirits and foreign liquor" shall be substituted.