Section 16 in Orissa Specified Foodstuffs (Licensing and Storage Control) Order, 2008
16. Repeal and savings.
- The Orissa Essential Foodstuffs (Prevention of Hoarding and Requisitioning of Stocks) Order, 1974, The Orissa Rice and Paddy (Control) Order, 1965, The Orissa Pulses, Edible Oil Seeds and Edible Oil Dealers (Licensing) Order, 1977, The Orissa Wheat and Wheat Products (Licensing) Order, 1988 are hereby repealed with effect from the date of enforcement of this order :Provided that such repeal shall not affect-(a)the previous operation of any order repealed under this clause (hereinunder referred to as the repealed Order) or anything duly done or suffered therein; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the repealed order; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the repealed order; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced;(e)and any such penalty, forfeiture or punishment may be imposed as if this order had not been issued.
