Section 23A(1) in Tamil Nadu Prohibition Act, 1937
(1)Every licence for possession and sale or issue of bottled liquor under the Madras Liquor (Licence and permit) Rules, 1960 shall cease to be in force on the expiry of the 30th day of September 1981:Provided that such cesser shall not affect the previous operation of -(i)the said licence; and(ii)anything done or any action taken in pursuance of the said licence; and(iii)every proceeding by way of investigation or otherwise made or taken by the State Government or other authority in respect of the said licence and any such proceeding shall be continued or enforced as if this sub-section had not been enacted.
