Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EXCISE (ARRACK VEND SPECIAL CONDITIONS OF LICENSES) RULES, 1967 CONTENTS 1. Title, extent and commencement 2. Licensee to sell arrack of prescribed strength, etc 3. Counter to be constructed 4. Retail price 5. Licensee to buy arrack only from Warehouse, etc. 6. Consignment to be under seal etc. 7. Sample bottles not to be opened 8. Mixture not permitted 9. . 10. . 11. Accounts 12. Licensee to abide by rules KARNATAKA EXCISE (ARRACK VEND SPECIAL CONDITIONS OF LICENSES) RULES, 1967 In exercise of the powers conferred by Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act No. 21 of 1966), the Government of Karnataka makes the following rules, the draft of the same having been previously published as required by sub-section (1) of Section 71 of the said Act, in Notification GSR No. 471 in Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 19th October, 1967, namely:- 1. Title, extent and commencement :- (1) These rules may be called the Karnataka Excise (Arrack Vend Special Conditions of Licences) Rules, 1967. (2) They shall extend to all the areas of the State of Karnataka where the Karnataka Excise Act, 1965 is in force. (3) They shall come into force at once. 2. Licensee to sell arrack of prescribed strength, etc :- (1) Every licensee licensed to vend arrack by retail sale shall sell only arrack of prescribed strength. 1 [(2) No arrack except in sealed bottles 2[or in sealed polythene sachets] obtained from a warehouse or depot shall be kept for sale or sold in the licensed premises:] 3 [Provided that if for any reason supply of bottled arrack in sufficient quantity cannot be arranged, the Excise Commissions may permit the licensees to obtain arrack in bulk from any Warehouse or depot and to keep for sale or sell the same in the licensed premises]. 1. Sub-rule (2) substituted by GSR 294, dated 9-11 -1987. 2. Inserted by GSR 106, dated 20-5-1993. 3. Proviso inserted by GSR 101, dated 12-6-1991. 3. Counter to be constructed :- The licensee to vend arrack shall construct a counter in the shop not more than one metre high. 4. Retail price :- Subject to such minimum and maximum fixed by the Deputy Commissioner or the Excise Commissioner, the licensee may vend arrack at such rates he deems fit. 5. Licensee to buy arrack only from Warehouse, etc. :- 1 [(1) The licensee to vend arrack 2[by retail] shall purchase the required quantity of arrack for sale only from the Warehouse or depot authorised by the Excise Commissioner, on payment of issue price fixed by the Excise Commissioner from time to time. (2) No arrack except in sealed bottles of the approved sizes with the excise labels 3[or in sealed polythene sachets] obtained from the authorised warehouse or depot shall be sold in the licenced premises: 4 [Provided that bulk arrack obtained under the proviso to sub-rule (2) of Rule 2 may be sold in the licensed premises. 1. Rule 5, substituted by GSR 294, dated 9-11-1987. 2. Inserted by Notification No. FD 18 EDC 97(III), dated 18-10- 1997, w.e.f. 18-10-1997. 3. Inserted by GSR 106, dated 20-5-1993. 4. Proviso to sub-rule (2) inserted by GSR 101, dated 12-6-1991. 6. Consignment to be under seal etc. :- 1 [All the consignments of arrack issued from the warehouse or depot under the proviso to sub-rule (2) of Rule 2 shall be sealed by the Officer-in-charge of the Warehouse or depot in such a manner that the letter of the seal are distinct. The licensees shall be responsible for any breakage of seal in transit. The arrack so transported may be packed by the licensee at his own cost for the purpose of sale in such containers as may be approved by the excise commissions and under supervision of the Officer-In-Charge of the Warehouse or depot. 1. Rules 6 to 8 inserted by GSR 101, dated 12-6-1991. 7. Sample bottles not to be opened :- The sample bottle of arrack shall have a minimum capacity of 750 milliljtres. The licensee shall not break the seal and sell the arrack contained in the sample bottle issued by the Warehouse until the consignment of arrack to which it relates is completely sold. 8. Mixture not permitted :- The arrack kept in the shop offered for sale and the arrack sold shall be un-adulterated and undiluted and it shall be of the same quality and strength as issued from the Warehouse or depot.] 9. . :- 1 [x x x x x ] 1. Sub-rule (2) substituted by GSR 294, dated 9-11 -1987. 10. . :- x x x x x ] 11. Accounts :- The licensee shall maintain true and correct daily accounts in the prescribed form. He shall preserve all permits covering the receipts of the shop in a serial order. He shall maintain an inspection book at the shop. The registers are the property of the Government and the licensee shall return them to the concerned Excise Officer at the expiry of his licence. 12. Licensee to abide by rules :- Every licensee shall be bound to observe the provisions of the Karnataka Excise Act 1965 and rules, regulations or orders made thereunder from time to time.