Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (ROTTEN GUR AND ROTTEN DATES) ORDER, 1965 CONTENTS 1. Title and extent 2. Definitions 3. Prohibition of possession etc 4. Disposal of Rotten Gur etc 5. Application for license for possession 6. Grant of license for possession 7. Application for license for sale 8. Grant of license for Sale KARNATAKA PROHIBITION (ROTTEN GUR AND ROTTEN DATES) ORDER, 1965 In exercise of the powers conferred by clause (b) of Section 123 of the Karnataka Prohibition Act, 1961 (Act 17 of 1962) and in supersession of all orders on the subject made under any enactment repealed by sub-section (1) of Section 129 of the said A ct, the Government of Karnataka hereby make the following Order, namely 1. Title and extent :- (a) This order may be called the Karnataka Prohibition (Rotten Gur and Rotten Dates) Order, 1965. (b) It extends to all the areas of the State where the Karnataka Prohibition Act, 1961 is in force. 2. Definitions :- In this order unless the context otherwise requires.- (a) "Rotten Gur" means Gur or Jaggery which is unfit for human consumption or the consumption of which is injurious to health; (b) "Rotten Dates" means Dates which are unfit for human consumption. Explanation.-(i) Gur or Jaggery shall be deemed to be unfit for human consumption or the consumption of which shall be deemed to be injurious to health if it is of dark colour or dark brown colour with obnoxious smell or if on chemical analysis it is found to contain more than 15 per cent of reducing sugars or less than 70 per cent of total sugars. (c) "Total sugars" means sugars consisting of sucrose and reducing sugars. 3. Prohibition of possession etc :- No person shall possess, purchase, use or sell any Rotten Gur or Rotten Dates within the limits of the State of Karnataka except under and in accordance with the provisions of this order or in accordance with the conditions of a license issued under this order. 4. Disposal of Rotten Gur etc :- Any person who finds that the Gur or Dates in his possession has become rotten will either immediately sell the same to a person licensed to possess and sell Rotten Gur or Rotten Dates or put it to an unobjectionable use or destroy it. 5. Application for license for possession :- Any person desiring to possess or use Rotten Gur or Rotten Dates or both for the bona fide purpose of cattle feed or for any bona fide industrial, scientific, medical, educational or research purposes shall make an application to the Deputy Commissioner in that behalf stating the quantity required by him for use per month and the maximum quantity required for possession at a time. 6. Grant of license for possession :- On receipt of an application under Clause 5 the Deputy Commissioner may make such enquiries as he deems necessary and if he is satisfied that Rotten Gur or Rotten Dates are required by the applicant for bona fide purposes stated above and that there is no objection to grant the license applied for, he may grant the applicant a license in Form M.R.G.-I on payment of a fee of Re. 1. 7. Application for license for sale :- Any person desiring to possess and sell Rotten Gur or Rotten Dates or both shall make an application to the Deputy Commissioner in that behalf. 8. Grant of license for Sale :- On receipt of an application under Clause 7, the Deputy Commissioner may make such enquiries as he deems necessary and if he is satisfied that there is no objection to grant the license applied for, he may grant the license in Form M.R.G.-II on payment of a fee of Rs. 5 and also subject to any other conditions that he deems necessary.