KERALA SPIRITUOUS PREPARATIONS (CONTROL) AMENDMENT RULES, 2022

 

PREAMBLE

In exercise of the powers conferred by Section 29 of the Abkari Act, 1 of 1077, the Government of Kerala hereby make the following rules further to amend the Kerala Spirituous Preparations (Control) Rules, 1969 issued by notification published as S.R.O. No. 72/69 dated 13th February, 1969, in the Kerala Gazette Extraordinary No. 46 dated 18th February, 1969, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala Spirituous Preparations (Control) Amendment Rules, 2022.

(2)     They shall come into force at once.

Rule - 2. Amendment of the Rules.

In the Kerala Spirituous Preparations (Control) Rules, 1969,

(1)     in Rule 11,

(a)      in sub-rule (1),

(i)       in sub-clause (iii) of clause (a), for the symbol, figures and words "₹ 5000 for a year", the symbol, figures and words"₹ 15000 for three years" shall be substituted;

(ii)      in sub-clause (iii) of clause (b),

(a)      for the letters, figures and words "Rs. 300 for year" the symbol, figures and words"₹ 900 for three years" shall be substituted;

(b)      for the symbol and figures "₹ 1000" the symbol and figures "₹ 3000" shall be substituted;

(b)      in sub-rule (2), for the words, symbol, figures and brackets "AYUSH Department and Excise Department annually on remitting a fee of ₹ 5000 (Rupees five thousand only) for renewal of their licence for the succeeding year", the words, symbol, figures and brackets "AYUSH Department, and Excise Department on remitting a fee of ₹ 15000 (Rupees fifteen thousand only) for renewal of their licence" shall be substituted;

(c)      in sub-rule (5), for the words and figures "for the financial year beginning from 1st April or from the date of issue of the licence and ending on the 31st March immediately following", the words "for three years" shall be substituted;

(2)     in FORM S.P.VI, in condition number 17, for the symbol and figures "₹ 5000", the symbol and figures"₹ 15000" shall be substituted;

(3)     in FORM S.P.VII

(a)      in condition number 13A,

(i)       for the symbol, figures, brackets and words ₹ 5000 (Rupees five thousand only)", the symbol, figures, brackets and words "₹ 15000 (Rupees fifteen thousand only)" shall be substituted;

(ii)      for the words "succeeding year", the words "succeeding years" shall be substituted;

(b)      in condition No. 17 for the letters, figures, words and symbol "Rs. 300 or ₹ 1000", the letters, figures, word and symbol "Rs. 900 or ₹ 3000" shall be substituted;