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Karnataka HC: No Online Liquor Sale Permissible When Excise Rules Do Not Allow It - (22 Feb 2021)

EXCISE

Karnataka High Court has stated that licence issued under the Excise Act, 1958 and the Rules framed there under in no way authorizes any agent/intermediary to transport the liquor and under Rule 3 of the sale of Indian and Foreign liquor Rules, 1968 only CL-2 and CL -11(c) licensees are entitled to vend licence to public in retail. It is only a take away transaction in a sealed bottle for MRP from shop premises.

Tags : KARNATAKA HIGH COURT   ONLINE LIQUOR SALE  

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