Section 6 in The Essential Commodities (Bihar Amendment) Act, 1977
6. Validation.
- Notwithstanding anything contained in any judgement, decree or order of any Court, every order made before the commencement of this Act, by, the State Government under Section 3 of the said Act, with reference to clause (f) of sub-section (2) of that Section, in relation to foodgrains shall be deemed to be in accordance with, the provisions of the Essential Commodities Act, 1955 (Act 10 of 1955) as amended by this Act, as if the relevant provisions in that Act, as amended by this Act, have been enforced at the time when such order was made:Provided that notwithstanding the retrospective operation of this Section, no contravention of or failure to comply with any provision of the Essential Commodities Act, 1955 (Act 10 of 1955) as amended by this Act, shall render any person guilty of any offence punishable under the Essential Commodities Act, 1955, if such contravention or failure has occurred before the commencement of this Act.
