Section 10(4) in The West Bengal Molasses Control Act, 1973
(4)Notwithstanding anything contained elsewhere in this section, no contravention of, or failure to comply with, any provision of the West Bengal Molasses Control Act, 1949, as re-enacted by the West Bengal Molasses Control (Re-enacting) Act, 1971, shall render any person guilty of an offence if such contravention or failure had occurred on or after the 1st day of April, 1971, but before the 30th day of December, 1971.
