22A. [ Cancellation of licence granted under Madras Distillery Rules, 1960. [Inserted by Tamil Nadu Act No. 51 of 1981.]
(a)Every distillery licence granted in form II under the Madras Distillery Rules, 1960 or deemed to have been granted under the Tamil Nadu Distillery Rules, 1981, for the manufacture of rectified spirit and denatured spirit, shall cancelled on the expiry of fifteen days from the 23rd May 1981.(b)Every person who held the licence which stands cancelled under clause (a), shall, on application made within a period of fifteen days from the 23rd May 1981 or such further period as the State Government may specify from time to time, be entitled to the grant c f licence t rider section 17-B and for the grant of privilege of manufacturing rectified spirit under sub-section (1) of section 17-C and a licence under sub-section (2) of said section 17-C for the manufacture of rectified spirit and denatured spirit under the Tamil Nadu Distillery Rules, 1981, subject to the provisions of the said rules.(c)Any application made for the grant or renewal of licence for the manufacture of rectified spirit and denatured spirit in a distillery and pending before the State Government or any other authority on the 23rd May 1981 shall a bate and the fee, if any, already paid shall be refunded. Any person who has made such application may apply afresh under the Tamil Nadu Distillery Rules, 1981, for the grant of privilege of manufacturing rectified spirit and denatured spirit and for a licence under the said rules and such application shall be disposed of in accordance with the said rules.]
