Section 5(2) in Tamil Nadu Prohibition (Revival of Operation and Amendment) Act, 1974
(2)The repeal of the Tamil Nadu Excise Act, 1971 (Tamil Nadu Act 34 of 1971) (hereinafter in this sub-section and sub-sections (3) and (4) referred to as the said Act) shall not affect -(a)anything done or any offence committed, or any fine or penalty incurred or any proceedings begun before the repeal of the said Act; or(b)the previous operation of the said Act or anything duly done or suffered thereunder; or(c)any right, privilege, obligation or liability (including all arrears due to the State Government under the said Act) acquired, accrued or incurred under the said Act; or(d)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the said Act; or(e)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid;and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such fine, penalty, forfeiture or punishment may be imposed, as if this Act had not been passed.
