Section 19 in Andhra Pradesh Scheduled Commodities Dealers (Licensing, Storage and Regulation) Order, 2008
19. Repealing and Savings.
(a)Nothing contained in this order shall affect;(i)the transport, distribution or disposal of scheduled Commodities to places outside the State, nor shall it be applicable to import of scheduled commodity.Provided that the Central or State Governments may direct the importers to declare the receipts of stocks of scheduled commodity, and stocks retained by them.(ii)The purchase, sale or storage for sale of scheduled commodities under this Order on Government account or the Andhra Pradesh State Civil Supplies Corporation, or the Girijan Cooperative Corporation or A.P. Markfed.(iii)the sale by banks of stocks hypothecated to them, provided that the commodity is sold in accordance with the terms and conditions applicable to the hypothecators.(b)The Andhra Pradesh Pulses (Licensing, Storage and Regulation) Order, 2007 is hereby repealed;Provided that such recession shall not affect.(i)the previous operation of any of the said order or anything duly done or suffered there-under; or(ii)any right, privilege, obligation or liability acquired, or incurred under the said order; or(iii)any penalty, forfeiture, or punishment incurred in respect of any offence committed against the said order, or(iv)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceedings or remedy may be instituted, continued, enforced and any other penalty, forfeiture or punishment may be imposed as if the said order has not been repealed.
