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KARNATAKA EXCISE (GRANT OF REWARDS) RULES, 1967

KARNATAKA EXCISE (GRANT OF REWARDS) RULES, 1967

KARNATAKA EXCISE (GRANT OF REWARDS) RULES, 1967

Rule - 1. Title, extent and commencement.

(1)     These rules may be called the Karnataka Excise (Grant of Rewards) Rules, 1967.

(2)     They shall extend to all the areas of the State of Karnataka where the Karnataka Excise Act, 1965 is in force.

(3)     They shall come into force at once.

Rule - 2. Grant of Rewards.

(1)     In any case in which a penalty is imposed or confiscation ordered by a competent authority under any law for the time being in force for the administration or protection of excise revenue, the undermentioned Officers of the Excise Department may grant in such proportions, as they think fit to any person or persons, who may have contributed to the conviction of the offender or to the seizure of the property so confiscated, a reward not exceeding [1][twenty-five per cent of] the proceeds of the liquor or intoxicating drug confiscated plus the amount for which any other article confiscated in the same case may sell, plus the amount of any fine imposed therein:

 

Provided always that the aggregate amount of the reward thus granted in any one case, shall not exceed if the reward is to be made by the Excise Commissioner rupees two hundred and fifty and if the reward is to be made by the Deputy Commissioner rupees fifty.

(2)     In any case in which any person or persons may have been convicted for an offence under the Karnataka Excise Act, 1965 but in which no penalty or confiscation may have been imposed or ordered or in which any person has performed any service of special merit in respect of prevention or detection of any such offence, rewards may be granted:

Provided always that the aggregate amount of the reward thus granted in any one case, shall not exceed rupees one hundred or rupees fifty if the reward is to be made by the Excise Commissioner or by the Deputy Commissioner respectively.

Rule - 3. Incurring expenditure.

The Excise Commissioner or the Deputy Commissioner with the sanction of Excise Commissioner may incur at his discretion an expenditure riot exceeding rupees fifty in each case, for the employment of informers or for any other purpose connected with the prevention or detection of any offence against the laws relating to Excise Revenue.

Rule - 4. Government Sanction.

In all cases where the reward proposed and expenditure to be incurred exceeds the amounts mentioned in Rules 2 and 3, previous sanction of Government shall be necessary.

Rule - 5. Minimum reward.

No reward shall be less than [2][ten per cent] the aggregate amount of the fines and confiscations realised: Provided that where the aggregate amount of fines and confiscations realised is small not exceeding rupees ten, the reward may be of equal amount:

Provided further that the rewards to the village officials shall in no case be less than rupees five.

Rule - 6. Rewards where fine, etc., not imposed.

Where any sentence of imprisonment is passed and no fine is imposed or realised or no confiscation is ordered, reward may, in the discretion of the officer authorised under Rules 2 and 3 be granted subject to the limits of sanction specified in these rules.

Rule - 7. Reward to informer, etc.

Not less than half of the "amount of reward shall be given to the informer, if any, and the remainder to the persons actually co-operating in the seizure or arrest. Provided that where the amount is realised in execution of the Magistrate's warrant the amount of reward to the persons co-operating shall be one- fourth of the amount of reward admissible under these rules and one-fourth shall be given to the person who applied for the warrant.

Rule - 8. Distribution of rewards among the Government Employees.

[3][As amongst Government servants equally engaged in the proceedings of the case in which the reward is granted, the reward should generally be distributed in proportion to the contribution made by each official in the case. The inter se distribution of the reward shall be determined by the authority recommending the same.]

Rule - 9. Sanction of Excise Commissioner.

No reward shall be given to the Inspectors of Excise without the previous sanction of the Excise Commissioner. Rewards to the officers of other Departments shall be made through the Heads of the Departments concerned.

Rule - 10. Cases where there is no informer.

Where there is no informer in a case the entire amount of reward shall be given to the persons who actually co-operated in the detection and seizure.

Rule - 11. Manner of payment.

(1)     Recommendation rolls in Form No. 1, or bills as the case may be, for payment of rewards should be submitted to the Excise Commissioner after the case has ended in conviction of the offenders and where an appeal has been presented, after the conviction is confirmed and where no appeal is filed, after the limitation period for filing the appeal has expired. The rolls or bills shall clearly indicate the amount of fine or penalty, if any, and sales of confiscated property in the case realised.

(2)     On receipt of the recommendation rolls or bills, the amount sanctioned or passed by the Excise Commissioner will be drawn on abstract contingent bills and forwarded to the officers concerned. The payment of reward may be made personally by the Deputy Commissioner or the Superintendent of Excise as the case may be, and acknowledgment obtained from the payees and forwarded to the Excise Commissioner's Office. No delay should be permitted in the disbursement of rewards.

(3)     Reward in special cases, may, with the previous sanction of the Government, be made in any other form than the grant of money.



[1] Inserted by GSR 37, dated 5-2-1983, w.e.f. 9-2-1983.

[2] Substituted for the word "half by GSR 37, dated 5-2-1983, w.e.f. 9-2-1983.

[3] Rule 8 substituted by GSR 37, dated 5-2-1983, w.e.f. 9-2-1983.

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KARNATAKA EXCISE (GRANT OF REWARDS) RULES, 1967

Rule - 1. Title, extent and commencement.

(1)     These rules may be called the Karnataka Excise (Grant of Rewards) Rules, 1967.

(2)     They shall extend to all the areas of the State of Karnataka where the Karnataka Excise Act, 1965 is in force.

(3)     They shall come into force at once.

Rule - 2. Grant of Rewards.

(1)     In any case in which a penalty is imposed or confiscation ordered by a competent authority under any law for the time being in force for the administration or protection of excise revenue, the undermentioned Officers of the Excise Department may grant in such proportions, as they think fit to any person or persons, who may have contributed to the conviction of the offender or to the seizure of the property so confiscated, a reward not exceeding [1][twenty-five per cent of] the proceeds of the liquor or intoxicating drug confiscated plus the amount for which any other article confiscated in the same case may sell, plus the amount of any fine imposed therein:

 

Provided always that the aggregate amount of the reward thus granted in any one case, shall not exceed if the reward is to be made by the Excise Commissioner rupees two hundred and fifty and if the reward is to be made by the Deputy Commissioner rupees fifty.

(2)     In any case in which any person or persons may have been convicted for an offence under the Karnataka Excise Act, 1965 but in which no penalty or confiscation may have been imposed or ordered or in which any person has performed any service of special merit in respect of prevention or detection of any such offence, rewards may be granted:

Provided always that the aggregate amount of the reward thus granted in any one case, shall not exceed rupees one hundred or rupees fifty if the reward is to be made by the Excise Commissioner or by the Deputy Commissioner respectively.

Rule - 3. Incurring expenditure.

The Excise Commissioner or the Deputy Commissioner with the sanction of Excise Commissioner may incur at his discretion an expenditure riot exceeding rupees fifty in each case, for the employment of informers or for any other purpose connected with the prevention or detection of any offence against the laws relating to Excise Revenue.

Rule - 4. Government Sanction.

In all cases where the reward proposed and expenditure to be incurred exceeds the amounts mentioned in Rules 2 and 3, previous sanction of Government shall be necessary.

Rule - 5. Minimum reward.

No reward shall be less than [2][ten per cent] the aggregate amount of the fines and confiscations realised: Provided that where the aggregate amount of fines and confiscations realised is small not exceeding rupees ten, the reward may be of equal amount:

Provided further that the rewards to the village officials shall in no case be less than rupees five.

Rule - 6. Rewards where fine, etc., not imposed.

Where any sentence of imprisonment is passed and no fine is imposed or realised or no confiscation is ordered, reward may, in the discretion of the officer authorised under Rules 2 and 3 be granted subject to the limits of sanction specified in these rules.

Rule - 7. Reward to informer, etc.

Not less than half of the "amount of reward shall be given to the informer, if any, and the remainder to the persons actually co-operating in the seizure or arrest. Provided that where the amount is realised in execution of the Magistrate's warrant the amount of reward to the persons co-operating shall be one- fourth of the amount of reward admissible under these rules and one-fourth shall be given to the person who applied for the warrant.

Rule - 8. Distribution of rewards among the Government Employees.

[3][As amongst Government servants equally engaged in the proceedings of the case in which the reward is granted, the reward should generally be distributed in proportion to the contribution made by each official in the case. The inter se distribution of the reward shall be determined by the authority recommending the same.]

Rule - 9. Sanction of Excise Commissioner.

No reward shall be given to the Inspectors of Excise without the previous sanction of the Excise Commissioner. Rewards to the officers of other Departments shall be made through the Heads of the Departments concerned.

Rule - 10. Cases where there is no informer.

Where there is no informer in a case the entire amount of reward shall be given to the persons who actually co-operated in the detection and seizure.

Rule - 11. Manner of payment.

(1)     Recommendation rolls in Form No. 1, or bills as the case may be, for payment of rewards should be submitted to the Excise Commissioner after the case has ended in conviction of the offenders and where an appeal has been presented, after the conviction is confirmed and where no appeal is filed, after the limitation period for filing the appeal has expired. The rolls or bills shall clearly indicate the amount of fine or penalty, if any, and sales of confiscated property in the case realised.

(2)     On receipt of the recommendation rolls or bills, the amount sanctioned or passed by the Excise Commissioner will be drawn on abstract contingent bills and forwarded to the officers concerned. The payment of reward may be made personally by the Deputy Commissioner or the Superintendent of Excise as the case may be, and acknowledgment obtained from the payees and forwarded to the Excise Commissioner's Office. No delay should be permitted in the disbursement of rewards.

(3)     Reward in special cases, may, with the previous sanction of the Government, be made in any other form than the grant of money.



[1] Inserted by GSR 37, dated 5-2-1983, w.e.f. 9-2-1983.

[2] Substituted for the word "half by GSR 37, dated 5-2-1983, w.e.f. 9-2-1983.

[3] Rule 8 substituted by GSR 37, dated 5-2-1983, w.e.f. 9-2-1983.