Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EXCISE (GRANT OF EXPENSES) RULES, 1967 CONTENTS 1. Title, extent and commencement 2. Classification of persons summoned to give information 3. Rates at which expenses are allowed 4. Calculation of travelling and daily allowance 5. Payment 6. Repeal and savings KARNATAKA EXCISE (GRANT OF EXPENSES) 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 hereby makes the follwing 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. 402 in part IV- 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 (Grant of Expenses) 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. Classification of persons summoned to give information :- (1) Persons other than Government servants summoned as witnesses by the Excise Officers to give information in investigations in respect of offences under the Karnataka Excise A ct, 1965 shall, for purposes of these rules, be classified as hereunder namely. 1. Class A 2. Class B 3. Class C (2) The class to which a person belongs shall be decided by the Excise Officer who called such person to give information. (3) Government servants called for the purpose mentioned in sub- rule (1) shall be entitled to the travelling allowance and daily allowance admissible to them under the rules regulating their service conditions. 3. Rates at which expenses are allowed :- Expenses shall be paid to the different classes of persons mentioned in sub-rule (1) of Rule 2 at the rates specified in the Table below. 4. Calculation of travelling and daily allowance :- (1) Travelling allowance shall be admissible only in respect of a journey by the shortest available route. (2) The number of days for which daily allowance is payable shall be determined by the Excise Officer investigating the case. 5. Payment :- The expenses shall be paid by the Excise Officer on the same day on which the enquiry is held. All bills for such payment shall after payment be submitted for scruitiny to the authority to whom the said Excise Officer making the payment is subordinate. 6. Repeal and savings :- All rules corresponding to the foregoing rules framed under any enactment repealed by Section 72 of the Karnataka Excise Act, 1965 are hereby repealed: Provided that anything done or any action taken under the said rules shall be deemed to have been done or taken under the corresponding provisions of these rules.