Section 22A(c) in Tamil Nadu Prohibition Act, 1937
(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.]
