Rajasthan act 013 of 1981 : The rajasthan prohibition act repealing act, 1981

Section 1.Short title, extent and commencement

(1) This Act may be called the Rajasthan Prohibition Act Repealing Act, 1981.

(2) It shall extend to the whole of the State of Rajasthan.

(3) It shall be deemed to have come into force on the 11th day of August, 1981.

Section 2.Repeal of Rajasthan Prohibition Act, 1969

The Rajasthan Prohibition Act, 1969 (Rajasthan Act No. 17 of 1969) is hereby repealed.

Section 3.Savings

The repeal of the Rajasthan Prohibition Act, 1969 (Rajasthan Act No. 17 of 1969) by section 2 shall not affect:

(a) the previous operation of the said enactment or anything duly done or suffered thereunder;

(b) any right, privilege, obligation or liability acquired, accrued or incurred thereunder:

(d) any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid:

and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such fine, penalty, forfeiture or punishment may be imposed as if this Act had not been passed.

Section 4.Revival of the Rajasthan Excise Act, 1950

Upon the commencement of this Act, the Rajasthan Excise Act. 1950 (Rajasthan Act No. 2 of 1950) shall, in relation to liquor, revive and extend to the whole of the State of Rajasthan.

Section 5.Repeal and Savings

(1) The Rajasthan Prohibition Act Repealing Ordinance, 1981 (Ordinance No. 7 of 1981) is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.