56A. [ Injunctions not be granted in respect of sums payable in consideration of the grant of any privilege or fee on licences for manufacture, etc. [Inserted by Tamil Nadu Act No. 2 of 1983.]
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908) or in any other law for the time being in force, no Court shall grant any permanent or temporary injunction or make any interim order restraining any proceeding which is being or about to be taken for, -(i)the recovery of any sum or fee or both levied in consideration of the grant of any exclusive or other privilege under this Act or the rules made thereunder or any fee including vend fee or any duty levied by or under this Act or the rules made thereunder ;(ii)the grant of any privilege under section 17-C or licence under section 17-B.]
