Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (PRIVILEGES FEES) RULES, 1966 CONTENTS 1. Title, extent and commencement 2. Definitions 3. Fees or issuing a nowkernama 4. Fee for transfer of a licence from one site to another 5. Fee for transfer of licence from one name to another 6. Fee for admission or withdrawal from the business of a partner 7. Fee for amendment of a Licence or Permit 8. Rounding of fees KARNATAKA PROHIBITION (PRIVILEGES FEES) 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of 1962) and in supersession of all rules, notifications and orders on the subject made or issued under any enactment repealed by sub-section (1) of Section 129 of the said Act, the Government of Karnataka hereby makes the following rules, the draft of the same having been previously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 639 in Part TV, Section 2-C(i) of the Karnataka Gazette, dated 19th August, 1965, namely. 1. Title, extent and commencement :- (1) These rules may be called the Karnataka Prohibition (Privileges Fees) 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) 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) "Licence" means a licence granted under any of the provisions of the Act, rules, orders or regulation made thereunder; (c) "Licensee" means a; person holding a licence; (d) "Permit" means and includes a pass and/or authorisation granted for the possession and/or transport and/or consumptipn of any intoxicant under any of the provisions of Act, rules, orders or regulations made thereunder. 3. Fees or issuing a nowkernama :- Save as otherwise provided in any of the rules/orders, or regulations made or issued under the Act, the fee for the exercise by any licensee of the privilege of issuing a nowkernama shall be one rupee for each such nowkernama and it shall be paid into the Government treasury before the nowkernama is issued by any licensee: Provided that when countersignarure of the nowkernama of the provisionally appointed agent or servant is refused no further fee shall be leviable on the appointment by the licensee of any other person in his place as such agent or servant. 4. Fee for transfer of a licence from one site to another :- The fee for the privilege of having the transfer of a licence from one site to another shall be ten per cent of the annual fee charged for such licence or five rupees whichever is higher. 5. Fee for transfer of licence from one name to another :- The fee payable by any licensee for the privilege of having the transfer of his licence from one name to another shall be the same as the fee charged for the grant of the licence or ten rupees whichever is higher. 6. Fee for admission or withdrawal from the business of a partner :- T h e fee payable by any licensee for the privilege of allowing admission of a partner into or the withdrawal of a partner from the business under the licence shall in respect of each partner admitted in or withdrawn from such business be fifty per cent of the fee charged for the grant of the licence or ten rupees whichever is higher. 7. Fee for amendment of a Licence or Permit :- The fee for the privilege of having an amendment made in the particulars entered in any licence or permit shall be one rupee per amendment. 8. Rounding of fees :- While recovering fees under these rules any amount less than fifty paise shall be remitted and fifty paise or more shall be rounded to the extent of a whole rupee.