Section 97(1) in The Food Safety And Standards Act, 2006
(1)With effect from such date as the Central Government may appoint in this behalf, the enactment and orders specified in the Second Schedule shall stand repealed:Provided that such repeal shall not affect:-(i)the previous operations of the enactment and orders under repeal or anything duly done or suffered thereunder; or(ii)any right, privilege, obligation or liability acquired, accrued or incurred under any of the enactment or Orders under repeal; or(iii)any penalty, forfeiture or punishment incurred in respect of any offences committed against the enactment and Orders under repeal; or(iv)any investigation or remedy in respect of any such penalty, forfeiture or punishment,and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed, as if this Act had not been passed:
