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Karnataka High Court: Karnataka Excise Act, 1965 Does not Allow Online Sale, Home Delivery of Liquor - (19 Sep 2019)

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Karnataka High Court has declared that the Karnataka Excise Act, 1965 does not allow online sale or home delivery of liquor either for oneself or as an agent. The Court said, “It is not possible to carry out business of online order processing and delivery of liquor to the consumers in Karnataka in the absence of enabling provision available under the Karnataka Excise (KE) Act to grant such licence,” .

Tags : KARNATAKA HIGH COURT   LIQUOR  

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