[1]KARNATAKA EXCISE (DENATURED SPIRIT AND DENATURED SPIRITUOUS PREPARATIONS) (AMENDMENT) RULES, 1978

PREAMBLE

Whereas a draft of the rules further to amend the Karnataka Excise (Denatured Spirit and Denatured Spirituous Preparations) 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 the Notification No. HD 28 PES 77, dated 25th January, 1978, in the Karnataka Gazette, dated 26th January, 1978, inviting objections or suggestions, if any, from all persons likely to be affected thereby on or before 26th February, 1978.

And, whereas, the said Gazette "was made available to the Public on 26th January, 1978.

And, whereas, objections and suggestions received on the said draft has been considered.

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 (Denatured Spirit and Denatured Spirituous Preparations) (Amendment) Rules, 1978.

(2)     They shall come into force at once.

Rule - 2. Amendment of Rule 6.-

In sub-rule (1) of Rule 6 of the Karnataka Excise (Denatured Spirit and Denatured Spirituous Preparations) Rules, 1967, for the words "one litre", the figure and words "3 litres" shall be substituted.