Back
KARNATAKA ECONOMIC OFFENCES (INAPPLICABILITY OF LIMITATION) ACT, 1981
KARNATAKA ECONOMIC OFFENCES (INAPPLICABILITY OF LIMITATION) ACT, 1981
10 of 1982
29th March, 1982
An Act to provide for the inapplicability of the provisions of Chapter XXXVI of the Code of Criminal Procedure, 1973 to certain economic offences. Be it enacted by the Karnataka State Legislature in the Thirty-second Year of the Republic of India as follows:-
Section1 Short title and commencement
(1) This Act may be called the Karnataka Economic Offences (Inapplicability of Limitation) Act, 1981.
(2) It shall come into force at once.
Section2 Chapter XXXVI of the Code of Criminal Procedure, 1973 not to apply to certain offences
Nothing in Chapter XXXVI of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall apply to.
(i) any offence punishable under any of the enactments specified in the Schedule; or
(ii) any other offences which under the provisions of that Code, may be tried along with such offences,and every offence referred to in clause (i) or clause (ii) may be taken cognizance of by the Court having jurisdiction as if the provisions of that Chapter were not enacted.
SCHEDULE 1 SCHEDULE
SCHEDULE [See Section 2] SCHEDULE
[See Section 2]
1. The Mysore Lotteries and Prize Competitions (Control and Tax) Act, 1951 (Mysore Act 27 of 1951);
2. The Mysore Betting Tax Act, 1932 (Mysore Act 9 of 1932);
3. The Karnataka Agricultural Income-tax Act, 1957 (Karnataka Act 22 of 1957);
4. The Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957);
5. The Karnataka Motor Vehicles Taxation Act, 1957 (Karnataka Act 35 of 1957);
6. The Karnataka Entertainments Tax Act, 1958 (Karnataka Act 30 of 1958);
7. The Electricity (Taxation on Consumption) Act, 1959 (Karnataka Act 14 of 1959);
8. The Karnataka Excise Act, 1965 (Karnataka Act 21 of 1966);
9. The Karnataka Tax on Professions, Trades, Callings and Employments
Act, 1976 (Karnataka Act 35 of 1976); and
10. The Karnataka Tax on Entry of Goods into Local Areas for Consumption,
Use or Sale therein Act, 1979 (Karnataka Act 27 of 1979).
