KARNATAKA EXCISE (BREWERY) (AMENDMENT) RULES, 2018

PREAMBLE

Whereas, the draft of the following rules further to amend the Karnataka Excise (Brewery) Rules, 1967, was published as required by sub-section (1) of Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966), in Notification No. FD 11 PES 2018, dated 6-10-2018, in Part IV-A of the Karnataka Gazette, Extraordinary No. 1398, dated 6-10-2018, inviting objections and suggestions from all persons likely to be affected within fifteen days from the date of its publication in the Official Gazette;

And whereas, the said Gazette was made available to the public on 6th October, 2018;

And whereas, no objections and suggestions have been received in respect of the said draft by the State Government;

Now, therefore, in exercise of the powers conferred by Section 71 of the Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966), the Government of Karnataka hereby makes the following rules, namely.-

Rule - 1. Title and commencement.-

(1)     These rules may be called the Karnataka Excise (Brewery) (Amendment) Rules, 2018.

(2)     They shall come into force from the date of their final publication in the Official Gazette.

Rule - 2. Amendment of Rule 2.-

In the Karnataka Excise (Brewery) Rules, 1967 (hereinafter referred to as the 'said rules'), in Rule 2.-

(i)      in clause (hh), after the words 'Visitors to the Brewery", the words and figures "or for takeaway in 1.5 Litre or 2 Litre growlers by consumers" shall be inserted;

(ii)     after clause (k), the following shall be inserted, namely.-

"(kk) "Growler" means a glass, ceramic or stainless steel jug used to transport draught beer and for take-away by consumers."

Rule - 3. Amendment of Form 6.-

In Form 6 of the said rules, in the heading, after the words "on the premises of Brewery", the words and figures "or for take-away in 1.5 Litre or 2 Litre Growlers by consumers" shall be inserted.

Rule - 4. Amendment of Form 7.-

In Form 7 of the said rules.-

(i)      in the heading, after the words "on the premises of Brewery", the words and figures "or for take-away in 1.5 Litres or 2 Litres Growlers by consumers" shall be inserted; and

(ii)     in the heading "conditions" for Condition Number 11 and the entries relating thereto, the following shall be substituted, namely.-

"11. Draught Beer shall be sold only for consumption in the premises or for take away in 1.5 Litre or 2 Litre Growlers by consumers subject to approval of declared price or declared revised price, as the case may be, as per Rule 2-AE of the Karnataka Excise (Excise Duties and Fees) Rules, 1968. The rates of Excise Duty and Additional Excise Duty shall be the same as applicable to draught Beer."

Rule - 5. Substitution of Form 8.-

For Form 8 of the said rules, the following shall be substituted, namely--

"FORM 8

[See Rule 3-A (5)]

Stock Book No. 1

Daily Account Book to be maintained by the licensee