23A. [ Licence for possession and sale or issue of bottled liquor to cease. [Inserted by Tamil Nadu Act No. 51 of 1981.]
(1)Every licence for possession and sale or issue of bottled liquor under the Madras Liquor (Licence and permit) Rules, 1960 shall cease to be in force on the expiry of the 30th day of September 1981:Provided that such cesser shall not affect the previous operation of -(i)the said licence; and(ii)anything done or any action taken in pursuance of the said licence; and(iii)every proceeding by way of investigation or otherwise made or taken by the State Government or other authority in respect of the said licence and any such proceeding shall be continued or enforced as if this sub-section had not been enacted.(2)Every person who held the licence which has ceased to be in force under sub-section (1) may apply for the grant of privilege and licence under the Tamil Nadu Indian-Made Foreign Spirits (Supply by Wholesale) Rules, 1981 or the Tamil Nadu Liquor (Licence and Permit) Rules, 1981.(3)The State Government may make rules for the refund of the proportionate fee and for the disposal of the unsold stock of liquor in the possession of any holder of a licence which has ceased to be in force under sub-section (1).]
