Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA EXCISE(RESTRICTION ON POWERS TO ARREST WITHOUT WARRANT, SEARCH AND SEIZE ARTICLES) RULES, 1967 CONTENTS 1. Title, extent and commencement 2. Restriction on powers KARNATAKA EXCISE(RESTRICTION ON POWERS TO ARREST WITHOUT WARRANT, SEARCH AND SEIZE ARTICLES) RULES, 1967 In exercise of the powers conferred by Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act No. 21 of 1966), read with Section 52 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. 400 in Part IV 2-C(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 (Restriction on Powers to Arrest Without Warrant, Search and Seize Articles) 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. Restriction on powers :- No Excise Guard shall exercise the powers under Section 52 of the Karnataka Excise Act, 1965 except when the offences under the other sections of the Act specified therein are found committed in any thoroughfare or public place other than a dwelling house.