16B. [ Prohibition on grant or renewal of lease or licence to sell arrack. [Substituted by Act 27 of 2007 w.e.f. 1-7-2007]
(1)Notwithstanding anything contained in this Act or rules made thereunder, no lease of right, the exclusive or other right,-(a)of manufacturing or supplying by wholesale or of both; or(b)of selling by wholesale or by retail; or(c)of manufacturing or supplying by wholesale or of both and of selling by retail of arrack shall be granted or renewed with effect from the 1st day of July 2007.(2)Notwithstanding anything contained in this Act or rules made thereunder, or in any judgment, decree or order of any court, every lease of right, the exclusive or other right,-(a)of manufacturing or supplying by wholesale or of both; or(b)of selling by wholesale or by retail; or(c)of manufacturing or supplying by wholesale or of both and of selling by retail of arrackshall be ceased to be valid on the expiry of 30th day of June 2007: Provided that nothing contained in this section shall affect any obligation or liability in respect of such lease of right the exclusive or other right.]
