Section 8 in The Delhi Prevention of Food Adulteration Rules, 2002
8. Repeal and saving.
(1)The Delhi Prevention of Food Adulteration Rules, 1956 shall stand repealed form the date of the commencement of these rule:Provided that-(i)such repeal shall not affect the previous operation of the said rules, or notification or order made, or anything done, or any action taken, thereunder;(ii)any proceedings under the said rules pending at the commencement of these rules, shall be continued and disposed of, as far as may be, in accordance with the provisions of these rules, I as if such proceedings were under these rules.(2)Nothing in these rules shall be construed as depriving any person to 1 whom these rules apply, or any right of appeal which had accrued to him under the rules, notification or orders in force before the commencement of these rules.(3)An appeal pending at the commencement of these rules against an order made before such commencement shall be considered and order thereon shall be made, in accordance with these Rules, as if such order were made and the appeal were preferred under these rules.(4)As from the commencement of these rules any appeal or application for review against any orders made before such commencement shall be preferred or made under these rules, as if such orders were made under these rules :Provided that nothing in these rules shall be construed as reducing any period of limitation for any appeal or review provided by any rule in force before the commencement of these rules.
