Karnataka Excise (Brewery) (Amendment) Rules, 2025

[08th January 2025]

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-I No: FD 5 PES 2024, dated: 23.08.2024 in Part-IV A of the Karnataka Gazette (Extraordinary) No.410 dated: 23.08.2024 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 23rd August, 2024.

And, whereas objections and suggestions received in respect of the said draft have been considered 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, 2025.

(2)     They shall come into force with effect from the 20th day of January 2025.

Rule 2. Amendment of Rule 2.

In the Karnataka Excise (Brewery) Rules,1967 in Rule 2, for clause (f), the following shall be substituted, namely:-

"(f) Beer means any fermented liquor prepared from malt or grain with or without the addition of sugar and hops, and includes ale, black beer, porter, stout and spruce beer.

Note: -The addition of sugar shall not be more than 25% by weight".