Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Prohibition (Amendment) Act, 2008 23 of 2008 CONTENTS 1. Short Title And Commencement 2. Insertion Of New Section 18-Bb Tamil Nadu Prohibition (Amendment) Act, 2008 23 of 2008 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-ninth Year of the Republic of India as follows:-- 1. Received the Assent of the Governor of Tamil Nadu on May 25, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 162, page 80, dated May 27, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Prohibition (Amendment) Act, 2008. (2) It shall come into force on such date as the State Government may, by notification, appoint. 2. Insertion Of New Section 18-Bb :- After Section 18-B of the Tamil Nadu Prohibition Act, 1937 (Tamil Nadu Act X of 1937), the following Section shall be inserted, namely:-- "18-BB. Special fee on import of excisable articles.-- A special fee at such rate not exceeding rupees four hundred and fifty per proof litre, as the State Government may, from time to time, by notification specify, shall be levied on all excisable articles permitted to be imported under this Act.".