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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 14 in Abkari Act, 1 of 1077

14. [ Establishment and control of distilleries breweries, warehouses, etc. [Substituted by Section 16 of Act 10 of 1967.]

- The Commissioner may, with the previous approval of the Government.
(a)establish public distilleries, breweries or wineries, or authorise the establishment of private distilleries, breweries, wineries or other manufactories in which liquor may be manufactured under a licence granted under this Act;
(b)establish public warehouses or authorise the establishment of private warehouses wherein liquor may be deposited and kept [with or] without payment of duty under a licence granted under this Act;
(c)Discontinue any public or private distillery, brewery, winery or other manufactory or warehouse so established;
(d)prescribe the mode of supervision that may be necessary in a distillery, brewery, winery or other manufactory or warehouse so established, or in any other manufactory where preparations containing liquor or intoxicating drugs are manufactured, to ensure the proper collection of duties, taxes and other dues payable under this Act or the proper utilisation of liquor or intoxicating drugs;
(e)prescribe the size and nature of the establishment necessary for such supervision and the cost of the establishment and other incidental charges in connection with such supervision to be realised from the licensees; and
(f)prescribe the allowance for wastage of alcohol that may occur in-
(i)the process of manufacture of alcohol;
(ii)the process of manufacture of any preparation containing alcohol; and
(iii)the storage, transport and use of non-duty paid alcohol].
Table Showing Rules Regarding Supervision
No Subject Rules
1 Size of Supervisory establishment in aDistillery Rule 13 of D&W.Rules 1968.
2 Payment of Cost of Establishment to SupervisoryStaff in a distillery Rule 14(1) of D&W.Rules 1968
3 Size of Establishment in the warehouse in aDistillery Rule 21 of D&W.Rules 1968
4 Supervision in the Warehouse in a distillery Rule 18 of D&W.Rules 1968
5 Posting of supervisory officers in thedistillery and Warehouses Rule 24 of D&W.Rules 1968
6 Supervisory control in Distilleries andWarehouses. Rule 29 of Part-I and rule 2 of Part-II ofD&W.Rules 1968
7 Claim of Overtime Fees by Supervisory officersin a distillery. Rule 128 of Part-II of D&W.Rules 1968
8 Supervisory control in Breweries. Rule 4 of main rules and rule 1 of additionalrules to Brewery rules 1967
9 Payment of Cost of Establishment to SupervisoryStaff in a Brewery. Rule 21 a of brewery rules 1967.
10 Claim of Overtime fees by Supervisory officersin a Brewery. Rule 31 A of Additional Rules to Brewery Rules.
11 Posting of Supervisory officers and payment oftheir Cost of Establishment in FL-9 shops. Rule 13(9a) of Foreign Liquor Rules 1953.
12 Supervision and Payment of Cost of Establishmentof supervisory staff in a FL (C,B7B) Unit. Rule 6 of foreign Liquor (Compounding, Blending& Bottling) Rules 1975.
13 Entitlement for Overtime fees by supervisorystaff in FL(C,B7B) Unit. Rule 6 A of foreign Liquor (Compounding,Blending & Bottling) Rules 1975
14 Posting of supervisory officers, and payment oftheir Cost of Establishment, in respect of Foreign Liquor BondedWarehouses and KSBC Head Office. Rule 9 of foreign Liquor (Storage in Bond) rules1961.
15 Supervision and Payment of Cost of Establishmentand Overtime fees of supervisory staff in a Bonded Spirit Store. Rule 16 of Rectified Spirit Rules 1972.
16 Supervision and control in a Winery. Rule 17 of Winery rules 1970.
17 Payment of cost of Establishment to supervisorystaff in a Winery.- Rule 38 of Winery rules 1970.