21A. [ Power to prescribe limit of wastage or shortage of spirits. [Inserted by Tamil Nadu Act No. 68 of 1986.]
- The State Government may, with a view to prevent or check the misuse of spirits, prescribe the limit of -(a)wastage of spirits in the distillery, blending unit, brewery or ware-house licenced or established under this Act; or(b)shortage of spirits in transport:Provided that different limits may be prescribed for different varieties of spirits.]
