Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (PURCHASE, USE OR CONSUMPTION OF FOREIGN LIQUOR BY MEMBERS OF ARMED FORCES) ORDER, 1966 CONTENTS 1. Title, extent and commencement 2. Definitions 3. Permission to use or consume Foreign liquor by the members of the Armed Forces in messes and canteens 4. Repeal and savings KARNATAKA PROHIBITION (PURCHASE, USE OR CONSUMPTION OF FOREIGN LIQUOR BY MEMBERS OF ARMED FORCES) ORDER, 1966 In exercise of the powers conferred by Section 30 of the Karnataka Prohibition Act, 1961 (Karnataka Act 17 of 1962), the Government of Karnataka hereby makes the following Order, namely. 1. Title, extent and commencement :- (1) This order may be called the Karnataka Prohibition (Purchase, Use or Consumption of Foreign Liquor by Members of Armed Forces) Order, 1966. (2) This order extends to all the areas of the State of Karnataka where the Karnataka Prohibition Act, 1961 , is in force. (3) It shall come into force at once. 2. Definitions :- (a) "Act" means the Karnataka Prohibition Act, 1961 . (b) "Armed Forces" mean the regular Army, Navy and Air Force or any part of any one or more of them but does not include personnel of the Territorial Army constituted under the Territorial Army Act, 1948, except when the members thereof are employed on the permanent staff of a Territorial Army Unit, or are embodied for supporting or supplementing the regular army are called out in aid of the civil power or are embodied for attachment to a regular army unit for training. 3. Permission to use or consume Foreign liquor by the members of the Armed Forces in messes and canteens :- (1) The sale of foreign liquor to, on the purchase, use or consumption of such liquor by the members of the Armed Forces in military or naval messes and canteens, shall be permitted subject to the following conditions, namely.- (a) No foreign liquor shall be sold to any member of the Armed Forces in any military or naval canteen or mess unless.- (i) such liquor is obtained by the authorities in charge of such canteen or mess from the vendor's licensee of the Regiment or Unit to which such member belongs or where there is no such licensee, from the Canteen Stores Department (India) holding a vendor's licence; (ii) such liquor obtained in accordance with condition (i) above is transported to such canteen or mess under cover of a transport pass. (2) No member of the Armed Forces obtaining foreign liquor in a military or naval canteen or mess for use or consumption therein shall give such liquor to any person who is not a member of the Armed Forces or use! or consume such liquor in the presence of any such person (other than the proprietor of the canteen or mess or his servants therein). (3) Except as otherwise provided in conditions (1) and (2) the use and consumption of foreign liquor by the members of the Armed Forces in a military or naval canteen or mess shall be regulated by the Defence Regulations to which such canteen or mess may for the time being subject. 4. Repeal and savings :- All orders corresponding to the foregoing order issued under any enactment repealed by sub-section (1) of Section 129 of the Karnataka Prohibition Act, 1961 are hereby repealed: Provided that any thing done or any action taken under any of the orders repealed, shall so far as it is not inconsistent with the provisions of this order, be deemed to have been done or taken under the corresponding provisions of this order and shall continue to be in force accordingly, unless and until it is superseded by any thing done or any action taken under the or Act this order as the case may be.