Section 22D(a) in Tamil Nadu Prohibition Act, 1937
(a)Notwithstanding anything contained in this Act or in any judgment, decree or order of any Court, [every licence granted or renewed [which is deemed to be a grant of licence under sub-section 22-CC]] in respect of any privilege of selling, by retail, Indian-made foreign spirits (other than the licence granted or renewed for supply in hotels, clubs and stores and depots run by the Defence Department, Government of India) and which is valid on the 26th day of October 2003 shall cease to be valid on the expiry of the 28th day of November 2003 on which date the validity of the said licence shall, under the existing rules, expire and [any licence renewed [which is deemed to be a grant of licence under sub-sections (2) and (4) of section 22-CC]] [Substituted 'any licence renewed' by Tamil Nadu Act No. 2 of 2004.] for any period beyond 28th day of November 2003 shall cease to be valid and in such cases all fees (including the licence fee and the privilege amount) paid for renewal of lice ice shall be refunded.
