Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Prohibition (Amendment) Act, 2007 22 of 2007 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 3 3. Amendment Of Section 17-C Tamil Nadu Prohibition (Amendment) Act, 2007 22 of 2007 An Act further to amend the Tamil Nadu Prohibition Act, 1937. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-eighth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on the June 7, 2007 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 157, page 73, dated June 8, 2007. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Prohibition (Amendment) Act, 2007. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Amendment Of Section 3 :- In Section 3 of the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act X of 1937) (hereinafter referred to as the principal Act), in clause (7), in sub-clause (b), for the expression "otherwise than", the expression "including the bringing" shall be substituted. 3. Amendment Of Section 17-C :- In Section 17-C of the principal Act,-- (1) in sub-section (1), in clause (b), for the expression "Indian- made foreign spirits", the expression "Indian-made foreign spirits and foreign liquor " shall be substituted; (2) in sub-section (1-A), in clause (a), for the expression "Indian- made foreign spirits" occurring in two places, the expression "Indian-made foreign spirits and foreign liquor " shall be substituted.