Section 5 in Tamil Nadu Prohibition (Revival of Operation and Amendment) Act, 1974
5. Repeals.
(1)The Tamil Nadu Prohibition (Suspension of Operation) Act, 1971 (Tamil Nadu Act 33 of 1971), and the Tamil Nadu Excise Act, 1971 (Tamil Nadu Act 34 of 1971), shall stand repealed with effect on and from the 1st September 1974.(2)The repeal of the Tamil Nadu Excise Act, 1971 (Tamil Nadu Act 34 of 1971) (hereinafter in this sub-section and sub-sections (3) and (4) referred to as the said Act) shall not affect -(a)anything done or any offence committed, or any fine or penalty incurred or any proceedings begun before the repeal of the said Act; or(b)the previous operation of the said Act or anything duly done or suffered thereunder; or(c)any right, privilege, obligation or liability (including all arrears due to the State Government under the said Act) acquired, accrued or incurred under the said Act; or(d)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or(e)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such fine, penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.(3)Notwithstanding anything contained in the foregoing provisions of this Act, any licence or permit issued under the said Act shall, on and from the 1st September 1974, cease to have effect and accordingly no person shall be entitled to the import, export, transport, manufacture, possession and sale of any liquor or molasses as on and from the said date except under, and in accordance with, the provisions of the Prohibition Act, as amended by this Act.(4)All rules made or continued and notifications issued or continued under the said Act shall be deemed to have been made, issued or continued, as the case may be, under the corresponding provisions of the Prohibition Act in so far as they are not inconsistent with the provisions of the Prohibition Act and shall continue in force accordingly unless and until superseded by anything done or any action taken under the Prohibition Act.
