Whereas, the draft of the Karnataka Excise
(General Conditions of Licences) 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 2015, dated 15-12-2016, in Part IV-A
of the Karnataka Gazette, Extraordinary No. 1354, dated 15-12-2016, inviting
objections and suggestions from all persons likely to be affected within thirty
days from the date of its publication in the Official Gazette; And whereas, the said Gazette was made
available to the public on 15th December, 2016. 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. -- (1) These
rules may be called the Karnataka Excise (General Conditions of Licences)
(Amendment) Rules, 2016. (2) They
shall come into force from the date of their final publication in the Official
Gazette. In the Karnataka Excise (General Conditions
of Licences) Rules, 1967, in Rule 5, in sub-rule (2), after the second proviso,
the following proviso shall be inserted, namely. -- "Provided also that, nothing in sub-rule
(1), shall be applicable to the licensed premises located within a distance of
100 meters from any religious or educational institution or hospital or any
office of the State Government or Central Government or Local Authorities,
renewed or existed as on 1st July, 2016."KARNATAKA
EXCISE (GENERAL CONDITIONS OF LICENCES) (AMENDMENT) RULES, 2016
PREAMBLE