- The following enactments, namely :-(a)The Mysore Excise Act, 1901 (Mysore Act V of 1901);(b)The Abkari Act, 1316 F.(Hyderabad Act I of 1316 F.) and the Intoxicating Drugs Act, 1333 F. (Hyderabad Act IV of 1333 F.);(c)The Madras Abkari Act, 1886 (Madras Act I of 1886), shall stand repealed:Provided that section 6 of the A[Karnataka] [Adapted by Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] General Clauses Act, 1899 ([Karnataka] [Adapted by Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] Act 3 of 1899) shall be applicable in respect of such repeal, and section 8 and section 24 of the said Act shall be applicable as if the said enactments were enactments within the meaning of the said Act and had been repealed and re-enacted by this Act.NotificationsBangalaore dated 28-8-1967 [No. HD 154 EDC 67-I]S.O. 1665. - In exercise of the powers conferred by sub-section (3) of section 1 of the Mysore Excise Act, 1965 (Mysore Act No. 21 of 1966), the Government of Mysore hereby appoints the 30th day of September 1967 as the date on which the said Act shall come into force.Bangalore dated 11-1-2001 [(No. FD 20 PES 2000 (P))]. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Sales Tax and Excise Laws (Amendment) Act, 2000 (Karnataka Act 21 of 2000), the Government of Karnataka hereby appoints the 11th day of January, 2001 as the day from which sub-section (1) of section 3 of the said Act shall come into force.Bangalore dated 13-2-2001 [(No. FD 20 PES 2000 (P))]. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Sales Tax and Excise Laws (Amendment) Act, 2000 (Karnataka Act 21 of 2000), the Government of Karnataka hereby appoints the sixteenth day of February, 2001 as the day from which section 2 and subsection (2) of section 3 of the said Act shall come into force.
