Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Abkari (Amendment) Act, 1969 16 of 1969 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 18 Abkari (Amendment) Act, 1969 16 of 1969 An Act further to amend the Abkari Act, I of 1077. whereas it is expedient further to amend the Abkari Act, 1 of 1077, for the purposes hereinafter appearing; be it enacted in the Twentieth Year of the Republic of India as follows: - 1. Short Title And Commencement :- (1) This Act may be called the Abkari (Amendment) Act, 1969. (2) It shall come into force at once, 2. Amendment Of Section 18 :- In the Abkari Act, I of 1077, in section 18, . - (1) in sub-section (2), for clause (i), the following clause shall be, and shall be deemed to have been, substituted with effect from the 26th day of January, 1950, namely:- " (i) in the case of any liquor, in the form of a fee for licence for the sale of the liquor and in the form of a gallonage fee or vending fee, or in any one of such forms; and"; (2) in sub-section (3),- (a) under the heading "(1) Duty of excise :" , in item (iii), for the figures "25", the figures "50" shall be substituted; (b) under the heading "(2) Luxury tax :", in item (a),- (i) in sub-item (i), for the figures "5,000", the figures "15,000" shall be and shall be deemed to have been, substituted with effect from the 1st day of April, 1968; (ii) in sub-item (ii), for the figures "4,000", the figures "12,000" shall be, and shall be deemed to have been, substituted with effect from the 1st day of April, 1968; (iii) in sub-item (iv), for the figures "500", the figures "1,500" shall be and shall be deemed to have been, substituted with effect from the 1st day April, 1968.