1. Short title, extent, commencement and application.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adapatations of Laws Order 1973 w.e.f. 1-11-1973] Excise Act, 1965.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adapatations of Laws Order 1973 w.e.f. 1-11-1973].(3)It shall come into force on such [date] [Act came into force on 30-9-1967 by notification] as the State Government may by notification, appoint.(4)All the provisions of this Act shall be applicable to the areas of the State in which the [Karnataka] [Adapted by the Karnataka Adapatations of Laws Order 1973 w.e.f. 1-11-1973] Prohibition Act, 1961 ([Karnataka] [Adapted by the Karnataka Adapatations of Laws Order 1973 w.e.f. 1-11-1973] Act 17 of 1962) is not in operation and shall apply to such extent as is specified in the said Act in the areas in which the said Act, is in operation.
