The rajasthan prohibition act repealing act, 1981

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THE RAJASTHAN PROHIBITION ACT REPEALING ACT, 1981  
(Act No. 13 of 1981) 
 
[Received the assent of Shri Kalyan Dutt Sharma discharging the functions of the Governor of 
Rajasthan on the 3rd day of October, 1981.] 
 
An 
Act 
to repeal the Rajasthan Prohibition Act, 1969 and to revive the Rajasthan Excise 
Act, 1950. 
 
Be it enacted by the Rajasthan State Legislature in the Thirty-second Year of 
the Republic of India as follows: 
 
1.  Short title, extent and commencement  - (1) This Act may be called the 
Rajasthan Prohibition Act Repealing Act, 1981. 
            (2) It shall extend to the whole of the State of Rajasthan. 
            (3) It shall be deemed to have come into force on the 11th day of August,     
1981. 
 
2. Repeal of Rajasthan Prohibition Act,  1969 - The Rajasthan Prohibition 
Act, 1969 (Rajasthan Act No. 17 of 1969) is hereby repealed. 
 
3. Savings - The repeal of the Rajasthan Prohibition Act, 1969 (Rajasthan 
Act No. 17 of 1969) by section 2 shall not affect: 
(a) the previous operation of the said enactment or anything duly done or 
suffered thereunder; 
(b) any right, privilege, obligation or liability acquired, accrued or incurred 
thereunder: 
(c) any fine, penalty, forfeiture or punishment in respect of any offence 
committed against the said enactment; 
(d) 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.  
 
4. Revival of the Rajasthan Excise Act, 1950 - Upon the commencement of 
this Act, the Rajasthan Excise Act. 1950 (Rajasthan Act No. 2 of 1950) 
shall, in relation to liquor, revive and extend to the whole of the State of 
Rajasthan. 
 
 
 
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5. Repeal and Savings  - (1) The Rajasthan Prohibition Act Repealing 
Ordinance, 1981 (Ordinance No. 7 of 1981) is hereby repealed.  
(2) Notwithstanding such repeal, anything done or any action taken under 
the said Ordinance shall be deemed  to have been done or taken under this 
Act. 
 
Secretary to the Government. 
 

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