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State of Tamilnadu - Section
Section 22C in Tamil Nadu Prohibition Act, 1937
22C. [ ***] [Omitted by Tamil Nadu Act No. 33 of 1986.]
| 22C. [ Retail sale of arrack. [Inserted by Tamil Nadu Act No. 29 of 1985.]- (1) The licence to the Tamil Nadu State Marketing Corporation Limited for the exercise of the exclusive privilege referred to in item (ii) of clause (a) of sub-section (1-A) of section 17-C shall be granted with effect on and from the 16th day of July 1985 :Provided that -(a) every licence for selling, by retail, arrack which is valid on the 15th day of July 1985 shall continue to be valid up to and inclusive of the[15th day of November 1985], subject to the same terms and conditions on which the licence was granted, if the licensee concerned intimates in writing on or before the 1st day of July 1985 the licensing authority his willingness to continue to sell, by retail, arrack, subject to the same terms and conditions;(b) the Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981, and the Tamil Nadu Arrack (Retail Shops) Rules, 1981, shall, notwithstanding anything contained in sub-section (2), continue to apply to any licence referred to in clause (a), only upto the[15th day of November 1985] [Substituted '15th day of October 1985' by Tamil Nadu Act No. 16 of 1986.]and the said rules shall cease to apply after the said. date provided that the cesser of the said rules shall not affect any offence Committed or any fine or penalty or forfeiture or liability incurred before the[16th day of November 1985] [Substituted '16th day of October 1985' by Tamil Nadu Act No. 16 of 1986.]:Provided further that where the licence for selling, by retail, arrackis valid on the 15th day of July 1985, and the licensee concerned is notwilling to continue to sell, by retail, arrack beyond the 15th day of July1985, the Tamil Nadu State Marketing Corporation Limited shall,arrange for the sale, by retail, of arrack -(A) either directly through the employees of the said Corporation; or(B) through the agents appointed by the said Corporation on its behalf and on such terms and conditions as the said Corporation may specify ; or(C) by both the methods specified in items (A) and (B).[Provided also that where the licence for selling, by retail, arrack is valid on the 15th day of October 1985, and the licensee concerned is not willing to continue to sell, by retail, arrack beyond the 15th day of October 1985, it shall be open to the licensee to surrender his licence to the licensing authority, and thereupon the Tamil Nadu State Marketing Corporation Limited shall arrange for the sale, by retail of arrack by any of the methods specified in item (A) B) or (C) of the immediately preceding proviso.] [Added by Tamil Nadu Act No. 16 of 1986.](2) Without prejudice to the provisions contained in clause (b) of the first proviso to sub-section (1), the Tamil Nadu Toddy and Arrack Shops (Disposal in Auction) Rules, 1981, in so far as it relates to arrack, and the Tamil Nadu Arrack (Retail Shops) Rules, 1981, are hereby repealed with effect on and from the 16th day of July 1985:(3) Without prejudice to the provisions contained in section 54, the State Government may make rules for the purposes of carrying into effect the provisions of sub-section (1-A) of section 17-C and this section]. |