Section 8(1) in The Delhi Prevention of Food Adulteration Rules, 2002
(1)The Delhi Prevention of Food Adulteration Rules, 1956 shall stand repealed form the date of the commencement of these rule:Provided that-(i)such repeal shall not affect the previous operation of the said rules, or notification or order made, or anything done, or any action taken, thereunder;(ii)any proceedings under the said rules pending at the commencement of these rules, shall be continued and disposed of, as far as may be, in accordance with the provisions of these rules, I as if such proceedings were under these rules.
