Section Chapter-1.Repeals
From the date on which the provisions of this Act other than Sections 1, 3 and 6 come in to force in any local area, the enactments mentioned in Schedule I shall cease to be in force in such area to the extent specified in the fourth column thereof: Provided that the State Government may, by notification, declare that the provisions of this Act other than Sections 1, 3 and 6 shall cease to be in force in any local area on such dates as may be specified in the notification and thereupon the enactments mentioned in Schedule I with any subsequent statutory modifications thereof shall revive and come into force in such area with effect on and from such date. Explanation -- For the removal of doubts, it is hereby declared that if a notification is issued in pursuance of the foregoing proviso, in respect of any area which formerly formed part of the State of Pudukottai the enactments mentioned in Schedule I with any subsequent statutory modifications thereof come into force into such area with effect on and from such date as may be specified in the notification.
Section Chapter-1.Definitions
Section Chapter-2.Prohibition of the manufacture of, traffic in, and consumption of liquor and intoxicating drug
Section Chapter-2.4-A. Punishment for being found in a State of intoxication
Section Chapter-2.Punishment for rendering or attempting to render denatured spirit fit for human consumption
Section Chapter-2.Prohibition of advertisement
Section Chapter-2.6-A. Control and regulation of molasses
Section Chapter-2.6-B. Regulation of transit of liquor
Section Chapter-2.Punishment for conspiracy
Section Chapter-2.Punishment for vexatious search or arrest
Section Chapter-2.Punishment for vexatious delay
Section Chapter-2.Punishment for abetment of escape of person arrested, etc
Section Chapter-2.Punishment for offences not otherwise provided for.
Section Chapter-2.Punishment for abetment of offence against Act in area to which Act is not extended.
Section Chapter-2.Drug,etc., liable to confiscation
Section Chapter-2.13-A. Liquor, etc., liable to confiscation
Section Chapter-2.Confiscation how ordered
Section Chapter-2.14-A. Owner of animal, vessel, cart or other vehicle deemed to be guilty in certain cases
Section Chapter-2.Offences under Act to be cognizable
Section Chapter-2.15-A. Summary trial of certain offences
Section Chapter-2.15-B. xxxxx
Section Chapter-2.15-C. Offences to be non-bailable
Section Chapter-3.Power to notify exemptions
Section Chapter-3.16-A, Authorities for bonafide religious purposes
Section Chapter-3.Exemption of bonafide travelers and lawful consignment
Section Chapter-3.17-A, Exemption of members of armed forces, etc
Section Chapter-3.17-B. Licence for manufacture, etc., of potable liquor
Section Chapter-3.17-C. Exclusive Privileges for manufacture, etc., may be granted
Section Chapter-3.17-D Payment of a sum in consideration of the grant of any exclusive or other privilege or fee on licences for manufacture or sale
Section Chapter-3.17-E. Licence for export, Import, etc
Section Chapter-3.Licences for bonafide medicinal or other purposes
Section Chapter-3.18-A. Excise Duty or countervailing duty on liquors and intoxicating drugs
Section Chapter-3.24-B Offences by companies
Section Chapter-3.24-C. Penalty for furnishing false or incorrect information
Section Chapter-3.24-D. Power to compound offences
Section Chapter-3.18-B. Excise Duty or countervailing duty on excisable articles
Section Chapter-3.18-BB. Special fee on import of excisable articles
Section Chapter-3.18-C. How duty may be imposed
Section Chapter-3.18-D to 18-G – Omitted
Section Chapter-3.18-H. Excemption from payment of Excise Duty, countervailing duty or fee
Section Chapter-3.18-I. Recovery of amount due to the State Government
Section Chapter-3.Licensce for tapping neera or padani, etc
Section Chapter-3. Permits and licences
Section Chapter-3.20-A. Matters to be taken into consideration by the licensing authority
Section Chapter-3.20-B. Co-operative societies to be given preference
Section Chapter-3.20-C. Licence for possession and use of denatured spirit in the manufacture of specified commodities, etc
Section Chapter-3.Form and conditions of licences and permits
Section Chapter-3.21-A. Power to prescribe limit of wastage or shortage of spirits
Section Chapter-3.Counterpart agreement to be executed by licensees
Section Chapter-3.22-A. Cancellation of licence granted under Tamil Nadu Distillery Rules, 1960
Section Chapter-3.22-C. Specification of route for transport of liquor
Section Chapter-3.22-CC. Repeal of rules
Section Chapter-3.22-D. Licence granted for selling, by retail, Indian-made Foreigh Spirits to cease to be valid
Section Chapter-3.Power to cancel or suspend licences and permits
Section Chapter-3.23-A. Licence for possession and sale or issue of bottled liquor to cease
Section Chapter-3.23-B. Licences granted for selling, Indian-made Foreigh Spirits to cease to be valid
Section Chapter-3.Penalty for breach of the conditions of licence and permits
Section Chapter-3.24-A. Punishment for adulteration, etc., by licensed vendor or manufacturer
Section Chapter-3.24-B Offences by companies
Section Chapter-3.24-C. Penalty for furnishing false or incorrect information
Section Chapter-3.24-D. Power to compound offences.
Section Chapter-4.Appointment of officers and withdrawal of powers
Section Chapter-4.25-A. Delegation of powers of State Government
Section Chapter-4.Power of State Government to authorize officers to admit persons arrested to bail
Section Chapter-4.Prohibition committees
Section Chapter-5.Issue of search warrants
Section Chapter-5. Powers of entry and search without warrant
Section Chatpter-5.Power of entry and inspection
Section Chapter-5.Power to use force in case of resistance to entry
Section Chapter-5.Arrest of offenders and seizure of contraband liquor and articles without warrant
Section Chapter-5.32-A. Establishment of check post or barrier and inspection of liquor while in transit, etc
Section Chapter-5.Arrest of person refusing to give name or giving false name
Section Chapter-5.Searches how to be made
Section Chapter-5. Duty of officials of all departments and local bodies to assist
Section Chapter-5.Offences to be reported, etc
Section Chapter-5.Procedure in case of default of person admitted to bail to appear before Prohibition Officer
Section Chapter-5.41-A. Obtaining of medical certificates in the case of persons found in a state of intoxication
Section Chapter-5.41-B. Presumption that the liquor consumed is an illicit variety
Section Chapter-5.Power of Police or Prohibition Officer to summon witnesses
Section Chapter-5.Land holders and others to give information
Section Chapter-5. Persons arrested how to be dealt with
Section Chapter-5.Persons arrested to be admitted to bail
Section Chapter-5.Bond of accused and sureties
Section Chapter-5.Terms of summons
Section Chapter-5.Examination of witnesses
Section Chapter-5.When attendance of witness be dispensed with and procedure in such cases
Section Chapter-5.Power of Police or Prohibition Officer to summon suspected persons
Section Chapter-5.Law relating to criminal Courts as to summoning of witnesses to apply
Section Chapter-5.Report of Police or Prohibition Officer to give jurisdiction to competent Magistrate
Section Chapter-5.Powers of Police or Prohibition Officer to cause attendance of witnesses before Magistrate
Section Chapter-5.Procedure after arrest
Section Chapter-5.Police to take charge of articles seized
Section Chapter-5.Power of District Magistrate to transfer cases
Section Chapter-5.52-A. Security for abstaining from Commission of certain offences
Section Chapter-5.52-B. Power to release certain offender of Prohibition on good conduct
Section Chapter-5.52-BB Person not to be released on probation
Section Chapter-5.52-C. Procedure in case of offender failing to observe condition of bond
Section Chapter-5.52-D. Provision as to bonds
Section Chapter-5.52-E. Removal of persons convicted of certain offences
Section Chapter-5.Operation of the Code of Criminal Procedure, 1973
Section Chapter-5.53-A. Prohibition Officer deemed to be a Police Officer for certain purposes
Section Chapter-6.Power to make rules
Section Chapter-6.Publication of rules and notifications
Section Chapter-7.Actions against the Government etc
Section Chapter-7.56-A. Injunctions not to be granted in respect of sums payable in consideration of the grant of any privilege or fee or licences for manufacture, etc
Section Chapter-7.56-B. Bar of jurisdiction of Civil Courts
Section Chapter-7.57. Courts to take judicial notice of appointments
Section Chapter-1.Short title, extent and commencement
(1) This Act may be called the Tamil Nadu Prohibition Act, 1937. (2) It extends to the whole of the State of Tamil Nadu. (3) (a) This Section and Sections 3 and 6 shall come into force in the whole of the State of Tamil Nadu at once. (b) The rest of this Act shall come into force— i. in the district of Salem, at once; and ii. in any other local area in the State of Tamil Nadu on such date as the State Government may, by notification, appoint.