Section 54(2)(b) in Tamil Nadu Prohibition Act, 1937
(b)prescribing the powers to be exercised and the duties to be performed by paid and honorary Prohibition Officers in furtherance of the objects of the Act.(bb)[ prescribing the ways in which the duty tinder section 18-A may be levied ;] [This clause was inserted by section 3 (If the Madras Prohibition (Second Amendnynt) Act, 1948 (Madras Act XIX of 1948).]