16A. Prohibition on grant or renewal of licence for manufacture, bottle or manufacture and bottle Arrack for sale etc.
(1)Notwithstanding anything contained in this Act or rules made thereunder, no licence to,-(a)manufacture; or(b)bottle; or(c)manufacture and bottle;arrack for sale shall be granted or renewed to any person with effect from the 1st day of July, 2007.(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."
