(2)Notwithstanding anything contained in this Act or rules made thereunder, or in any judgment, decree or order of any court, every lease of right, the exclusive or other right,-(a)of manufacturing or supplying by wholesale or of both; or(b)of selling by wholesale or by retail; or(c)of manufacturing or supplying by wholesale or of both and of selling by retail of arrackshall be ceased to be valid on the expiry of 30th day of June 2007: Provided that nothing contained in this section shall affect any obligation or liability in respect of such lease of right the exclusive or other right.]
