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THE PUDUCHERRY EXCISE (EXTENSION) ACT, 1980.
(Act No. 4 of 1980) ______________________________________________________________________________
ARRANGEMENT OF SECTIONS
SECTION
1. Short title.
2. Definitions.
3. Extension of the Puducherry Excise Act, 1970 to other regions.
4. Suspension of operation of Prohibition Regulation. _____
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THE PUDUCHERRY EXCISE (EXTENSION) ACT, 1980.
(Act No. 4 of 1980) (3-4-1980)
AN ACT
to provide for the extension of the Puducherry Excise Act, 1970 to Puducherry and Karaikal regions and for matters connected therewith or incidental thereto. BE it enacted by the Legislative Assembly of Puducherry in the Thirty-first Year of the republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Puducherry Excise (Extension) Act, 1980.
(2) It extends to the whole of the Union territory of Puducherry.
*(3) It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.
Definitions.
2. In this Act, unless the context otherwise requires,-
(a) "Government" means the Administrator of the Union territory of Puducherry appointed under article 239 of the Constitution;
(b) "Prohibition Regulation" means the Puducherry Prohibition Regulation, 1979, promulgated by the President under clause (1) of article 240 of the Constitution; and
(c) "region" means any of the four regions of the Union territory of Puducherry namely, Puducherry, Karaikal, Mahe and Yanam.
Extension of the Puducherry Excise Act, 1970 to other regions.
3. (1) The Puducherry Excise Act, 1970 as in force n Mahe and Yanam regions, immediately before the commencement of this Act, is hereby extended to, and shall be in force, on such commencement, in the other regions, namely, Puducherry and Karaikal, in relation to which it was repealed by the Prohibition Regulation. * This Act came into force w.e.f 25.4.1980 vide Notification published in EG No. 57, dated 24.4.80
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(2) Notwithstanding anything contained in sub-section (1), any licence or permit issued or granted but not cancelled or suspended under the Prohibition Regulation shall be deemed to have been issued or granted, as the case may be, under the corresponding provisions of the Puducherry Excise Act, 1970, as extended by this Act, and shall continue in force unless and until it is cancelled or suspended or superseded by anything done or any action taken under the provisions of the Act.
Suspension of operation of Prohibition Regulation.
4. (1) Notwithstanding anything contained in the Prohibition Regulation, the operation of the said Regulation is hereby suspended on and from the commencement of this Act.
(2) Save as provided in section 3, nothing in sub-section (1) shall affect-
(a) The previous operation of the Prohibition Regulation or any provision thereof or anything duly done or suffered thereunder; or
(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Prohibition Regulation; or
(c) any penalty, forfeiture or punishment incurred in respect of any offence committed against the Prohibition Regulation; or
(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.
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