Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (GRANT OF EXPENSES) RULES, 1966 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. . KARNATAKA PROHIBITION (GRANT OF EXPENSES) RULES, 1966 In exercise of the powers conferred by Section 124 of the Karnataka Prohibition Act, 1961 (Karnataka Act 17 of 1962), and in supersession of all rules, orders and notifications on the subject made or issued under any enactment repealed by sub-section (1) of Section 129 of the said Act, the Government of Karnataka hereby makes the following rules, the draft of the same having been previously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 (3) of Section 124 of the said Act, in Notification No. GSR 70 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 26th March, 1964, namely. 1. Title, extent and commencement :- (1) These rules may be called the Karnataka Prohibition (Grant of Expenses) Rules, 1966. (2) These rules shall extend to all the areas of the State of Karnataka where the Karnataka Prohibition Act, 1961 is in force. (3) These rules 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 Police or Prohibition Officers to give information in the investigations in respect of offences under the Karnataka Prohibition Act, 1961 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 Police or Prohibition Officer, as the case may be, 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 menh'oned 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 will 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 Police or Prohibition Officer investigating the case. 5. Payment :- The expenses shall be paid by the Police or Prohibition Officer as the case may be on the same day on which the enquiry is held. All bills for such payment shall after payment be submitted for scrutiny to the authority to whom the said Police or Prohibition Officer making the payment is subordinate. 6. . :- All rules corresponding to the foregoing rules framed under any enactment repealed by sub-section (1) of Section 129 of the Karnataka Prohibition Act, 1961 are hereby epealed: 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.