22CC. [ Repeal of rules. [Inserted by Tamil Nadu Act No. 2 of 2004.]
(1)Notwithstanding anything contained in any judgment, decree or order of any court, rule 14 of the Tamil Nadu liquor (Retail Vending) Rules, 1989 is repealed with effect from the 22nd day of June 2001.(2)Notwithstanding anything contained in this Act or !n any judgment, decree or order of any court, -(i)the licence granted for selling, by retail, Indian Made Foreign Spirit on or after the 22nd day of June 2001, under the Tamil Nadu Liquor (Retail Vending) Rules, 1989, shall be ,deemed to have been granted without the right of renewal;(ii)any grant of renewal at, licence for selling, by retail, Indian Made Foreign Spirit on or after the 22nd day of June 2001, under the rule repealed under sub-section (1) of this section shall be deemed to be a grant of licence for selling, by retail, Indian Made Foreign Spirit without the right of renewal and shall cease to be valid on the expiry of the 28th day of November 2003.(3)Notwithstanding anything contained in any judgment, decree or order of any court, rule 5 of the Tamil Nadu Liquor (Retail Vending in Bar) Rules, 2002 is repealed with effect from the 23rd day of April 2002.(4)Notwithstanding anything contained in this Act or in any judgment, decree or order of any court -(i)the licence granted for vending liquor in bar, on or after the 23rd day of April 2002, under the Tamil Nadu Liquor (Retail Vending in Bar) Rules, 2002, shall be deemed to have been granted without the right of renewal;(ii)any grant of renewal of licence for vending liquor in bar, on or after the 23rd day of April 2002 under the rule repealed under sub-section (3) of this section shall be deemed to be a grant of licence for vending liquor in bar without the right of renewal and shall cease to be valid on the expiry of the 28th day of November 2003.]
