Section 22A(b) in Tamil Nadu Prohibition Act, 1937
(b)Every person who held the licence which stands cancelled under clause (a), shall, on application made within a period of fifteen days from the 23rd May 1981 or such further period as the State Government may specify from time to time, be entitled to the grant c f licence t rider section 17-B and for the grant of privilege of manufacturing rectified spirit under sub-section (1) of section 17-C and a licence under sub-section (2) of said section 17-C for the manufacture of rectified spirit and denatured spirit under the Tamil Nadu Distillery Rules, 1981, subject to the provisions of the said rules.
