Section 16
16 REPEALS AND SAVINGS.

(1) The following laws are hereby repealed, -

(a) The Essential Commodities Ordinance, 1955 (Ord. 1 of
1955);

(b) any other law in force in any State immediately before
the commencement of this Act in so far as such law controls
or authorizes the control of the production, supply and
distribution of, and trade and commerce in, any essential
commodity.

(2) Notwithstanding such repeal, any order made or deemed to
be made by any authority whatsoever, under any law repealed
hereby and in force immediately before the commencement of
this Act, shall, in so far as such order may be made under
this Act, be deemed to be made under this Act and continue
in force, and accordingly any appointment made, licence or
permit granted or direction issued under any such order and
in force immediately before such commencement shall continue
in force until and unless it is superseded by any
appointment made, licence or permit granted or direction
issued under this Act.

(3) The provisions of sub-section (2) shall be without
prejudice to the provisions contained in Sec. 6 of the
General Clauses Act, 1897 (10 of 1897), which shall also
apply to the repeal of the Ordinance or other law referred
to in sub-section (1) as if such Ordinance or other law had
been an enactment.