Section 52B(2) in Tamil Nadu Prohibition Act, 1937
(2)Where the offender referred to in subsection (1) is under twenty-four years of age, the Court may make a supervision order directing that such offender shall be under the supervision of such probation officer appointed under the [or the Probation of Offenders Act, 1958 (Central Act 20 of 1958)] [Substituted 'or the Madras Probation of Offenders Act, 1936, (Madras Act III of 1937)' by Tamil Nadu Act No. 9 of 1979.], as may be named in the order during the period specified therein and imposing such other conditions for securing such supervision as may be specified in the order:Provided that the period so specified shall not extend beyond the date on which, in the opinion of the Court, the offender will attain the age of twenty five years.
