Preamble
| [Kerala Act No. 16 of 1969] | |
An Act further to amend the Abkari Act, I of 1011.
Preamble.- whereas it is expedient further to amend the Abkari Act, 1 of 1011, for the purposes hereinafter appearing;
Be it enacted in the Twentieth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Abkari (Amendment) Act, 1969.
(2) It shall come into force at once.
Section 2. Amendment of section 18
2. Amendment of section 18.- In the Abkari Act, I of 1011, in section 18,-
(1) in sub-section (2), for clause (i), the following clause shall be, and shall be deemed to have been, substituted with effect from the 26th day of January, 1950, namely:-
"(i) in the case of any liquor, in the form of a fee for licence for the sale of the liquor and in the form of a gallonage fee or vending fee, or in any one of such forms;
and";
(2) in sub-section (3),-
(a) under the heading "(1) Duty of excise:", in item (iii), for the figures "25", the figures "50" shall be substituted;
(b) under the heading "(2) Luxury tax:", in item (a),-
(i) in sub-item (i), for the figures "5,000", the figures "15,000" shall be and shall be deemed to have been, substituted with effect from the 1st day of April, 1968;
(ii) in sub-item (ii), for the figures "4,000", the figures "12,000" shall be, and shall be deemed to have been, substituted with effect from the 1st day of April, 1968;
(iii) in sub-item (iv), for the figures "500", the figures "1,500" shall be and shall be deemed to have been, substituted with effect from the 1st day April, 1968.