Section 52B(1) in Tamil Nadu Prohibition Act, 1937
(1)Notwithstanding anything contained in the [Code of Criminal Procedure, 1973 (Central Act 2 of 1974)] [Substituted 'Code of Criminal Procedure, 1898' by Tamil Nadu Act No. 9 of 1979.] [***] [Omitted '(Central Act V of 1898)' by Tamil Nadu Act No. 9 of 1979.], [or the Probation of Offenders Act, 1958 (Central Act 20 of 1958)] [Substituted 'or the Madras Probation of Offenders Act, 1936, (Madras Act III of 1937)' by Tamil Nadu Act No. 9 of 1979.] when any person is found guilty of -(a)any offence punishable under [section 6] [Substituted 'section 4-A, 6, 11 or 24' by Tamil Nadu Act No. 9 of 1979.], or(b)the commission, attempt to commit, [*] [Omitted 'or' by Tamil Nadu Act No. 9 of 1979.] abetment of the commission of, any of the acts making up any such offence as is referred to in clause (a), when such commission, attempt [*] [Omitted 'or' by Tamil Nadu Act No. 9 of 1979.] abetment is punishable under section 12, [***] [Omitted 'or' by Tamil Nadu Act No. 9 of 1979.](c)[***] [Omitted 'any breach of any of the conditions subject to which the exemption under section 16 or 17-A is notified' by Tamil Nadu Act No. 9 of 1979.] no previous conviction for any offence tinder this Act is proved against him, the Court by which he is found guilty may, instead of sentencing him at once to any punishment release him on his entering into a bond, with at least one surety to appear and receive sentence when called upon at any time during such period not exceeding five years as the Court may direct and in the meantime to abstain from committing any offence under this Act:Provided that the Court shall not direct the release of an offender under this section, unless it is satisfied that the offender or his surety or one of his sureties has a fixed place of abode or regular occupation in the place for which the Court acts or in which the offender is likely to live during the period named for the observance of the conditions.
