Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EXCISE (ENTRY, INSPECTION AND INVESTIGATION AUTHORISATION) RULES, 1967 CONTENTS 1. Title, extent and commencement 2. Officers authorised KARNATAKA EXCISE (ENTRY, INSPECTION AND INVESTIGATION AUTHORISATION) RULES, 1967 In exercise of the powers conferred by Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966) read with Sections 51, 54 and 55 of the said Act. The Government of Karnataka, hereby 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. 401 in Part IV, Section 2C(i) of the Karnataka Gazette, Extraordinary, dated 13th September, 1967, namely: 1. Title, extent and commencement :- (1) These rules may be called the Karnataka Excise (Entry, Inspection, and Investigation Authorisation) Rules, 1967. (2) They shall 1 [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. 1. Read for the word "extent" by GSR 169, dated 2-5-1969. 2. Officers authorised :- In addition to the Excise Commissioner or a Deputy Commissioner, any Excise Officer not below the rank of an Excise Assistant Inspector and Excise Sub-Inspector may exercise the following powers, namely, (i) powers of entry and inspection under Section 51 of the Karnataka Excise Act, 1965; (ii) power to search without warrant under Section 54 of the said Act; and (iii) power to investigate under Section 55 thereof.