Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (ISSUE OF TOURISTS' PERMITS) RULES, 1963 CONTENTS 1. Title and commencement 2. Definitions 3. Application 4. Grant of permit 5. Conditions of Permit KARNATAKA PROHIBITION (ISSUE OF TOURISTS' PERMITS) RULES, 1963 In exercise of the powers conferred by Section 124 of the Karnataka Prohibition Act, 1961 (Karnataka Act 17 of 1962) read with Section 37 of the said Act and in supersession of all rules, notifications and orders on the subject made or issued under any enactment repealed by sub-section (i) of Section 129 of the said Act, the Government of Karnataka hereby makes the following rules, the same having been published as required by sub-section (3) of Section 124 of the said Act 1. Title and commencement :- (1) These rules may be called the Karnataka Prohibition (Issue of Tourists' Permits) Rules, 1963. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires.- (a) "Act" means the Karnataka Prohibition Act, 1961 ; (b) "Form" means a form appended to these Rules; (c) "Government" means the State Government; (d) "Permit" means permit granted under these Rules; (e) "Permit holder" means a tourist to whom a permit is granted under these rules; (f) "Section" means section of the Act; 1 [(g) 'Tourist" x x x x x.] 1. Clause (g) omitted by GSR 496, dated 6/7-11-1967, w.e.f. 16- 11-1967 3. Application :- Any tourist desiring to obtain a tourist permit shall make an application in Form A. 4. Grant of permit :- On receipt of an application under Rule 3, the Government or the Deputy Commissioner, as the case may be, may grant to the applicant a permit in Form B. 5. Conditions of Permit :- The permit shall be subject to the following conditions.- (1) The permit shall be valid for the period of the tourist's intended stay, or a period of three months, whichever is less. (2) The permit holder shall obtain liquor only from a licensed dealer and shall produce the permit before such dealer who shall make an endorsement thereon showing the particulars and quantity of liquor issued and the date of such issue. (3) The quantity of liquor that may be possessed or purchased under the permit shall not exceed two units at any time or four units in the aggregate during a month. (4) The permit shall accompany the whole or any part of the stock of liquor held under the permit to any place where it is removed from the permit holder's residence. (5) The permit holder shall not use liquor except for personal consumption or for entertaining persons holding liquor permits. (6) The permit holder shall not use or consume liquor in a public place or in the rooms of a hotel or institutions to which the public may have access. (7) The permit is liable to be cancelled or suspended under Section 45 of the Karnataka Prohibition Act, 1961 and s.47 of the Karnataka Prohibition Act, 1961 .