Section 23B(3) in Tamil Nadu Prohibition Act, 1937
(3)Notwithstanding anything contained in this Act or in any rule made thereunder or in any judgment, decree or order of any' court or other authority, every application made for the renewal of any licence for selling, by retail, Indian-made foreign spirits and pending before the State Government or before the Commissioner or any other authority on the 12th day of May 1992 and every action taken or enquiry made in respect of such application, shall abate and all fees in connection with such application (including the application fee and the licence fee, if any) already paid shall be refunded.]
