(2)Notwithstanding anything contained in this Act or rules made thereunder or in any judgement, decree or order of any court, every licence granted to,-(a)manufacture; or(b)bottle; or(c)manufacture and bottle;arrack for sale shall be ceased to be valid on the expiry of 30th day of June 2007:Provided that nothing contained in this section shall affect any obligation or liability in respect of such licence granted before the 1st day of July, 2007."
