Section 16 in Liquefied Petroleum Gas (Regulation Of Supply And Distribution) Order 2000
16. Repeal and savings:
The Liquefied Petroleum Gas ( Regulation of Supply and Distribution ) Order, 1993 is hereby repelaed:Provided that such repeal shall not effect:(a)the previous operation of the said Order or anything duly done or suffered therein; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the said Order; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Order; or(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty forfeiture or punishment as aforesaid, and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if the said Order had not been repealed.
