Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EXCISE (INTOXICANTS DESTRUCTIONS) RULES, 1967 CONTENTS 1. Title, Extent and Commencement 2. Definitions 3. Intoxicants in licenced premises 4. Destruction how made 5. Compensation not payable 6. Other Proceedings not affected 7. Repeal and Savings KARNATAKA EXCISE (INTOXICANTS DESTRUCTIONS) 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 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. 411 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 (Intoxicants Destructions) Rules, 1967. (2) They shall extend to all the areas where the Karnataka Excise Act 1965, is in force. (3) They shall come into force at once. 2. Definitions :- In these rules unless the context otherwise requires. (a) "Act" means, the Karnataka Excise Act, 1965. (b) "Licenced Premises" means, the premises in respect of which a licence has been issued under the Act, rules, regulations or orders, made thereunder. 3. Intoxicants in licenced premises :- (1) Any intoxicant kept in any licenced premises which may, on examination, be declared to be unfit for use by reason of admixture, with such intoxicant or substances deemed to be noxious or objectionable, in contravention of the rules made under Section 71 or for any other reason shall be destroyed under the orders of the Deputy Commissioner concerned. (2) Any intoxicant kept in any licenced premises which may on examination be declared to be unfit for use by reason of its being fermented or admixed as aforesaid shall be destroyed by the Excise Officer in whose jurisdiction the licenced premises are situated. 4. Destruction how made :- Whenever any intoxicant is ordered to be destroyed under these rules by the Deputy Commissioner, it shall be destroyed in the presence of such Officer as the Deputy Commissioner may depute in that behalf. 5. Compensation not payable :- No Compensation shall be payable to any person in respect of the intoxicant destroyed under these rules. 6. Other Proceedings not affected :- The destruction of intoxicant under these rules shall be without prejudice to any proceedings mat may be deemed necessary in respect of the breach, if any, of the conditions or restrictions subject to which any licence in respect of such intoxicant has been granted. 7. Repeal and Savings :- All rules corresponding to these rules framed under any of the enactments repealed under Section 72 are hereby repealed: Provided that such repeal shall not affect the previous operation of the said rules and any action taken under the said rules shall be deemed to have been taken under these rules.