Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PROHIBITION (VENDOR'S LICENCE TO CLUBS) ORDER, 1963 CONTENTS 1. Title 2. Definition 3 . Provisions of Section 28 to apply to clubs subject to modifications KARNATAKA PROHIBITION (VENDOR'S LICENCE TO CLUBS) ORDER, 1963 In exercise of the powers conferred by Section 123 of the Karnataka Prohibition Act, 1961 (Karnataka Act 17 of 1962), the Government of Karnataka hereby makes the following order, namely. 1. Title :- This order may be called the Karnataka Prohibition (Vendor's Licence to Clubs) Order, 1963. 2. Definition :- In this order, "Club" means a voluntary association of persons formed for social or recreational purposes, registered under any law for the time being in force, which applies its income or profits in promoting the objects of the Association and prohibits the payment of any dividend or distribution of any income or profits among the members. 3. Provisions of Section 28 to apply to clubs subject to modifications :- (1) A club to which a vendor's licence is granted under Section 28 of the Karnataka Prohibition Act, 1961 shall be exempt from the observance of the provisions of clauses (i), (ii) and (iii) of the said section. (2) The provisions of clause (iv) of Section 28 of the Karnataka Prohibition Act, 1961 shall not be applicable to such club and the provisions of clause (v) of the said section shall be applicable subject to the modification, that the holders of permits or authorisations shall be members of the club.