Section 2 in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
2. Repeal of enactments, rules and regulations.
- From the date on which this Act comes into force in any local area, the enactments, rules and regulations governing the Excise Revenue at present in force shall be repealed:Provided that ail licences granted under any of the said enactments, rules and regulations in force on the date on which this Act comes into force in any local area, shall continue in force for the periods for which the same have been respectively granted, subject to the provisions of the enactments, rules and regulations under which such licences were granted :Provided further that the said repeal shall not affect any act done or any offence committed, or any proceeding commenced, or any claim which has arisen, or any penalty which has been incurred before this Act comes into force.
