[1]KARNATAKA EXCISE (LEASE OF THE RIGHT OF RETAIL VEND
OF BEER) (AMENDMENT) RULES, 1991
PREAMBLE
Whereas the draft of the following rules further to
amend the Karnataka Excise (Lease of the Eight of Retail Vend of Beer) Rules,
1976 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. HD
24 PES 90, dated 15th March, 1991 in Part IV, Section 2C(i) of the Karnataka
Gazette, Extraordinary, inviting objections and suggestions from all persons
likely to be affected thereby on or before 30th day of March, 1991.
And, whereas, the said Gazette was made available
to the public on 15th March, 1991.
And, whereas, no objections or suggestions have
been received 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 (Lease of the Right of Retail Vend of
Beer) (Amendment) Rules, 1991.
(2)
They
shall come into force at once.
Rule - 2. Amendment of Rule 4.-
In Rule 4 of the Karnataka Excise (Lease of the
Right of Retail Vend of Beer) Rules, 1976 (hereinafter referred to as the said
rules), for the words "and if he is satisfied" the words, figure and
letter "and having regard to the provisions of Rule 4-A, if he is
satisfied", shall be substituted.
Rule - 3. Insertion of new Rule 4-A.-
After Rule 4 of the said rules, following rule
shall be inserted, namely.-
"4-A. Matters to be taken into account while
granting lease.-
The Deputy Commissioner, shall, while granting
lease under these rules, have regard to,-
(i)
the
availability of rooms for serving Beer along with eatables for consumption;
(ii)
adequate
seating arrangements;
(iii)
the
provision for separate toilet with running water facilities.
Rule - 4. Insertion of new Rule 7-A.-
After Rule 7 of the said rules the following rule
shall be inserted, namely.-
"7-A. Number of licences to be fixed.-
(1)
The
maximum number of licences to be granted in an area shall be determine from
time to time by the Excise Commissioner with the previous approval of the State
Government.
(2)
The
number of retail vend of Beer licences to be granted in a taluk shall be
determined with reference to the population of such taluk and probable demand.
(3)
The
number of retail vend of Beer licences to be granted in a taluk shall be as
follows.-
(a)
One
retail vend of Beer licence for every 20,000 population in urban area or a
fraction thereof exceeding 10,000 and one retail vend of beer licence for every
30,000 rural population or a fraction thereof exceeding 15,000.
(4)
Notwithstanding
anything in sub-rule (3) the Excise Commissioner may, with the previous approval
of the State Government grant for any area such number of licences not
exceeding one half of the total number of licences granted for such area under
sub-rule (3) on the basis of increase in consumption of Beer and demand for
such licences.
Explanation.- For the purpose of this rule.-
(i)
"Population"
means the population as ascertained at the last preceding Census and includes
the projected annual growth subsequent to the last preceding Census;
(ii)
"Urban
area" means the areas included within the limits of a city declared under
the Karnataka Municipal Corporations Act, 1976 or a City Municipality or a Town
Municipality declared under the Karnataka Municipalities Act, 1963.
Rule - 5. Amendment of Form No. II.-
In Form No. II of the said rules, in Part B, after
condition (5), the following condition shall be inserted, namely.-
"5-A. The licensee shall ensure that the bulk
Beer supplied to the licenced premises shall be in hygienic condition and sold
fresh."
[1] Published in the Karnataka Gazette,
Extraordinary, dated 8-4-1991, vide Notification No. HD 24 PES 90, dated
8-4-1991