Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (THROUGH TRANSPORT) RULES, 1963 CONTENTS 1. Title 2. Definitions 3. Through Transport Pass 4. Production of pass for inspection 5. Bulk of consignment not be broken in transit 6 . Consignment to be in charge of responsible authority during through transport KARNATAKA PROHIBITION (THROUGH TRANSPORT) RULES, 1963 In exercise of the powers conferred by Section 124 read with Section 21 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of 1962) and in supersession of all rules, orders and notifications, on the subject, made or issued under any enactment repealed by sub-section (1) of Section 129 of the said Act, the Government of Karnataka hereby makes the following rules, the draft of the same having been published in Notification No. PHS 176 EPS 62, dated 2nd July, 1963 in Section 2-C(i) of Part IV of the Karnataka Gazette, dated 11th July, 1963, as required by sub- section (3) of Section 124 of the said Act, namely. 1. Title :- (1) These rules may be called the Karnataka Prohibition (Through Transport) Rules, 1963. (2) They 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.- (1) "Act" means the Karnataka Prohibition Act, 1961 ; (2) "State" means the State of Karnataka; (3) "Through transport" means the transport of any consignment of any intoxicant, hemp, mhowra flowers or molasses, from a place outside the State to another place outside it through the intervening territory of the State. 3. Through Transport Pass :- The through transport of any consignment of any intoxicant, hemp, mhowra flowers or molasses (hereinafter collectively referred to as "the said article") shall be covered by a pass granted by the Collector or Deputy Commissioner of Excise or Prohibition Commissioner of the place from which it is consigned: Provided that.- (1) such pass contains the following particulars, namely.- (a) the number and date of the pass; (b) the name and address of the transporter and/or his agent, if any; (c) the names of the places from and to which the said article in respect of which such pass has been issued is to be conveyed; (d) the number and description of each vessel, receptacle or package containing the said article; (e) the quantity and strength of the said article contained in each vessel, receptacle or package; (f) the route by which the said article is to be conveyed and the places where the consignment will.- (i) enter the State first; and (ii) leave it last; (g) the mode or modes of conveyance together with the particulars regarding places where a change of conveyance takes place; and (h) the date up to which the pass shall hold good; (2) such pass bears the seal and signature of the Collector or Deputy Commissioner or Prohibition Commissioner of the place from which the said article is consigned; and (3) each vessel, receptacle or package is securely closed and sealed with the official seal of the Officer issuing the pass and has marked on it the kind, quantity and strength of the article contained therein. 4. Production of pass for inspection :- Every through Transport Pass shall be produced for inspection on demand by any Police or Excise Officer or Prohibition Officer not below the rank of a Sub-Inspector or Assistant Inspector during the transit of the consignment and such officer shall endorse on it the fact of his having verified the transport of the consignment specified in the pass. 5. Bulk of consignment not be broken in transit :- The bulk of the consignment shall not be broken in transit. 6. Consignment to be in charge of responsible authority during through transport :- During its through transport, the whole consignment shall be in charge of a responsible authority of a Railway Administration, Steamer Service, Ferry Service, Road Transport Service, or Air Service, as the case may be.