Section 20(2) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(2)Any liability or penalty incurred or deemed or purporting to have been incurred, any punishment awarded or deemed or purporting to have been awarded and any prosecution commenced or deemed or purporting to have been commenced-(a)under any provision of the said Act before the 1st October 1948, or(b)on or after the 1st October 1948 under any provision of the said Act or of the said Act as amended by Madras Act I of 1949, on the footing that the said Act or the said Act as so amended was in force at the relevant time, or(c)under any provision of the said Act as applied to [the State aforesaid] [Substituted for 'the States aforesaid', by section 2 of, and the Schedule to, the Madras, Adaptation of Laws Order, 1954.] on the footing aforesaid, or(d)under any provision of the said Ordinance,shall be deemed to have been incurred, awarded, or commenced under the corresponding provision of this Act.
