Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EXCISE (LIQUOR TRANSIT) RULES, 1985 CONTENTS 1. Short title and commencement 2. Definitions 3. Permit for transport of liquor 4. Grant of Permit KARNATAKA EXCISE (LIQUOR TRANSIT) RULES, 1985 Whereas the draft of the following rules, which the Government of Karnataka propose to make in exercise of the powers conferred by Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act No. 21 of 1966) was published as required by sub-section (1) of Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966) in Notification No. HD 7 PES 82, dated 3rd December, 1981 in Part IV, Section 2C(i) of the Karnataka Gazette Extraordinary, dated 10th December, 1984 inviting objections and suggestions from all persons likely to be affected thereby on or before 20th December,1984. And whereas, the said Gazette was made available to the public on 10thDecember, 1984; And whereas, no objections or suggestions have been received on the said draft; Now, therefore in exercise of the powers conferred by Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966), the Government of Karnataka hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules may be called the Karnataka Excise (Liquor Transit) Rules, 1985. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwiserequires, (a) "Form" means, a form appended to these rules; (b) "Permit" means, a permit issued under these rules. 3. Permit for transport of liquor :- (1) No liquor shall be transported from one State to another State through the State of Karnataka except and in accordance with the terms and conditions specified in the permit issued under these rules. Provided that no such permit shall be required where the quantity of liquor transported do not exceed the quantity of liquor as specified in the Schedule. (2) Every application for issue of permit under sub-rule (1) shall be made in Form No. TPA to. (a) the Deputy Commissioner, if the transport of liquor is through a district; or (b) the Excise Commissioner, if the transport of liquor is through more than one district. Such application shall be affixed with a court fee stamp of value of rupees two. (3) Every application shall be accompanied by a transport permit issued by the Officer competent to issue permit for transport of liquor from one State to another State. 4. Grant of Permit :- On receipt of an application under sub-rule (2) of Rule 3, the Deputy Commissioner or The Excise Commissioner, as the case may be, shall on verification and if satisfied, may grant a permit in Form No. TP in quadruplicate.