The KARNATAKA REPEALING AND AMENDING ACT, 2002

 1
THE KARNATAKA REPEALING AND AMENDING ACT, 2002 
Arrangement of Sections 
Statement of Objects and Reasons 
Sections: 
 1.  Short title and commencement 
 2. Definitions 
 3. Repeal of certain enactments 
 4. Amendment of certain enactments 
 5. Savings 
  First Schedule  
  Second Schedule 
 
STATEMENT OF OBJECTS AND REASONS 
 It is considered necessary to prepare upto date Codal Volumes of the Karnataka Acts 
and to repeal all the spent Acts and amendment Acts from time to time. 
 The Government constituted One-man Committee for the above purpose.  The 
Committee has reviewed the Karnataka Acts for the period from 1.11.1956 to 31.12.2000 
and has proposed the "Repealing and Amending Bill, 2002" which seeks to repeal the 
following types of Acts,- 
 (i) Acts which amended the Karnataka Acts whether they are now in force or not; 
 (ii) Acts which amended regional Acts which are no longer in force; 
 (iii) Appropriation Acts as they are spent Acts; 
 (iv) Acts which have been struck down or by  necessary implication struck down by the 
Courts; 
 (v) Acts which are by implication repealed by Central Acts; 
 (vi) Acts which are temporary and spent enactments; and  
 (vii) Acts which amend the Central Acts and regional Acts which are in force. 
 The Bill does not include Acts which are already repealed expressly. 
 This Bill also seeks to amend certain Acts which are considered necessary. 
 Hence the Bill. 
 [L.C. BILL No. 4 OF 2002] 
 [Various entries of List II and III of the Seventh Schedule] 
 
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KARNATAKA ACT 13 OF 2003 
(First published in the Karnataka Gazette Extra-ordinary on the 31st day of March, 2003) 
THE KARNATAKA REPEALING AND AMENDING  
ACT, 2002 
(Received the assent of the Governor on the 25th day of March 2003.) 
 An Act to repeal certain enactments and to amend certain other enactments. 
 Whereas it is expedient to repeal certain enactments and to amend certain other 
enactments. 
 Be it enacted by the Karnataka State Legislature in the Fiftysecond year of the Republic 
of India as follows:- 
 1. Short title and commencement.-   (1) This Act may be called the Karnataka 
Repealing and Amending Act, 2002. 
 (2) It shall come into force at once. 
 2.  Definitions.- Unless the context otherwise requires, "Schedule" means a Schedule 
annexed to this Act. 
 3. Repeal of certain enactments.-  The enactments specified in the First Schedule 
are hereby repealed. 
 4. Amendment of certain enactments.- The enactments specified in columns (2) 
and (3) of the Second Schedule are hereby amended to the extent and in the manner 
mentioned in    the corresponding entries in column (4) thereof. 
 5. Savings.- (1) The repeal by this Act of any enactment shall not affect any other 
enactment in which the repealed enactment has been applied, incorporated or referred to ; 
 and this Act shall not affect the validity, invalidity, effect or consequences of anything 
already done or suffered, or any right, title, obligation or liability already acquired, accrued or 
incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or 
from any debt, penalty, obligation, liability, claim or demand, or any indemnity already 
granted, or the proof of any past act or thing ; 
 nor shall this Act affect any principle or rule of law, or established jurisdiction, form or 
course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, 
exemption, office or appointment, notwithstanding that the same respectively may have been 
in any manner affirmed or recognised or derived by, in or from any enactment hereby 
repealed ; 
 nor shall the repeal by this Act of any enactment revive or restore any jurisdiction, 
office, custom, liabilitiy, right, title, privilege, restriction, exemption, usage, practice, 
procedure or other matter or thing not now existing  or in force; 
 nor shall the repeal of the Appropriation Acts by this Act affect the audit, examination, 
accounting, investigation, inquiry or any other action taken or to be taken in relation thereto 
by any authority and such audit, examination, accounting, investigation, inquiry or action 
could be taken and/ or continued as if the said Acts are not repealed by this Act; 
 nor shall the repeal of Act 2 of 1973 and Act 38 of 1987 shall affect any proceedings 
initiated or to be initiated under these enactments before any court or other authoritry to 
challenge, or to enforce, the rights conferred by these enactments and those proceedings 
shall be continued and disposed off in accordance with these enactments as if the said 
enactments are not repealed by this Act. 
 (2) For the removal of doubts it is hereby declared that where this Act repeals any 
enactment by which,- 
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 (i) the text of any other enactment, wa s amended by the express addition, omission, 
insertion or substitution of any matter, the repeal shall not affect the continuance of 
any such amendment made by the enactment so repealed and in operation at the 
commencement of this Act ; 
 (ii) any action taken (including any rule or order or bye-law or regulation made or any tax 
or cess or fee assessed or collected) by the Government or any other authority has 
been validated or saved or proceedings before one authority has been transferred to 
another authority or any declaration has been made or any direction has been given, 
the repeal shall not affect the operation of such validation or saving or transfer or 
declaration or direction  and in operation at the commencement of this Act; and 
 (iii) any other enactment has been amended or repealed or extended to the State of 
Karnataka, with or without some consequential or transitory or saving provisions the 
repeal shall not affect the operation of such amendment, repeal,  extension or 
provision and in operation at the time of commencement of this Act. 
 (3) The provisions of section 6 of the Karnataka General Clauses Act, 1899 
(Karnataka Act III of 1899) shall be applicable in respect of repeal of an enactment by this 
Act. 
FIRST SCHEDULE 
(See section 3) 
 REPEALED ACTS 
Part I 
State Acts 
Sl.No. Year & Act No Short Title 
 1 2 3 
 1. 1957 26 The Mysore Lotteries and Prize Competitions Control and Tax 
(Karnataka Amendment) Act, 1957. 
 2. 1958 11 The Mysore Betting Tax (Karnataka Amendment) Act, 1958. 
 3. 1959 1 The Mysore (Personal and Miscellaneous) Inams Abolition 
(Karnataka Amendment) Act, 1959. 
 4. 1960 1 The Mysore Industrial Disputes (Karnataka Amendment and 
Repealing) Act,1959. 
 5.  8 The Karnataka State Aid to Industries Act 1959. 
 6.  16 The Mysore Inams Abolition Laws (Karnataka Amendment) Act, 
1960. 
 7. 1961 19 The Indian Partnership (Karnataka  Amendment) Act, 1961. 
 8. 1962 1 The Madras Aliyasanthana (Karnataka Amendment) Act, 1961. 
 9.  6 The Karnataka Land Improvement Act, 1961. 
 10.  20 The Karnataka Public Conveyances Act, 1961. 
 11. 1963 6 The Industrial Disputes (Karnataka Amendment) Act, 1962. 
 12.  20 The Karnataka Gift Goods (Unlawful Possession) Act, 1963. 
 13.  21 The Bombay Merged Territories and Areas (Jagirs Abolition) 
(Karnataka Amendent) Act, 1963. 
 14.  25 The Madras Hindu Religious and Charitable Endowments 
(Karnataka Amendment) Act, 1963. 
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 1 2 3 
15.   35 The Industrial Disputes (Karnataka Amendment) Act, 1963. 
16. 1964 27 The Karnataka Cattle Licencing Act, 1964. 
17.  37 The Hyderabad Abolition of Inams (Karnataka Amendment) Act, 
1964. 
18.    1966 37 The Madras Hindu Religious and Charitable Endowments 
(Karnataka Amendment) Act, 1966. 
19. 1968 10 The Land Acquisition (Karnataka Amenment and Validation) Act, 
1967. 
20. 1969 30 The Hyderabad Jagirs (Commutation) Regulation (Karnataka 
Amendment) Act, 1969. 
21.  33 The Mysore Inams Abolition Laws (Amendment) Act, 1969. 
22. 1972 8 The Indian Penal Code (Karnataka Amendment) Act, 1969. 
23. 1973 2 The Karnataka Tenants (Relief in Payment of Arrears of Rent) Act, 
1972. 
24.  19 The Charitable Endowments (Karnataka Amendment) Act, 1973. 
25.  27 The Mysore Inams Abolition Laws (Amendment) Act, 1973. 
26. 1974 7 The Mysore Betting Tax and Race Courses Licensing (Karnataka 
Amendment) Act, 1974. 
27. 1975 37 The Industrial Employment (Standing Orders) (Karnataka 
Amendment) Act, 1975. 
28.  64 The Registration (Karnataka Second Amendment) Act, 1976. 
29. 1977 2 The Payment of Wages (Karnataka Amendment) Act, 1976. 
30. 1978 29 The Indian Stamp (Karnataka Amendment) Act, 1978. 
31.   30 The Madras Aliyasanthana (Karnataka Amendment) Act, 1978. 
32. 1979 26 The Karnataka Inams Abolition Laws (Amendment)Act, 1979. 
33. 1980 18 The Mysore Religious and Charitable Institutions (Karnataka 
Amendment) Act, 1979. 
34  19 The Registration (Karnataka Amendemnt) Act, 1980. 
35.  22 The Mysore Betting Tax (Karnataka Amendment) Act, 1980. 
36. 1981 20 The Mysore Betting Tax (Karnataka Amendment) Act, 1981. 
37.  33 The Electricity Supply (Karnataka Amendment) Act, 1981. 
38.  49 The Disturbed Areas (Special Court) (Karnataka Amendment) Act, 
1981. 
39. 1982 1 The Identification of Prisoners (Karnataka Amendment) Act, 1981. 
40.  2 The Payment of Wages (Karnataka Amendment) Act, 1981. 
41.  20 The Code of Criminal Procedue (Karnataka Amendment) Act, 1982. 
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 1 2 3 
 42. 1983 24 The Karnataka State Industrial Security Force Act, 1983. 
 43. 1984 24 The Karnataka Inams Abolition Laws (Amendment) Act, 1984. 
44.  35 The Code of Criminal Procedure (Karnataka Amendment) Act, 
1983. 
45. 1985 18 The Mysore (Religious and Charitable) Inams Abolition (Karnataka 
Amendment) Act, 1985. 
 46.  19 The Code of Criminal Procedure (Karnataka Amendment) Act, 
1985. 
 47.   27 The Karnataka Sales Tax (Amendment) Act, 1985. 
 48. 1986 10 The Karnataka Tax on Luxuries (Hotels and Lodging Houses) 
(Amendment) Act, 1986.  
 49.  19 The Karnataka Land Reforms (Amendment) Act, 1986. 
50.   27 Karnataka Civil Services (Exclusion of the service rendered by a 
Government Servant as a local candidate for computing the service 
for grant of selection time scale of pay) Act 1986. 
 51.  46 The Electricity (Supply) (Karnataka Amendment) Act, 1986. 
52. 1987 1 The Indian Partnership (Karnataka Amendment) Act, 1986. 
53.  14 The Karnataka Sales Tax (Amendment) Act, 1987. 
54.  27 The Code of Criminal Procedure (Karnataka Amendment) Act, 
1987. 
55.  35 The Cotton Transport (Karnataka Amendment) Act, 1987. 
56  38 Karnataka State University Teachers (Absorption of temporary 
teachers) Act, 1987. 
57. 1988 5 The Industrial Disputes (Karnataka Amendment)Act, 1988. 
58. 1989 16 The Karnataka Sales Tax (Amendment) Act, 1989. 
59.   21 The Mysore Betting Tax (Amendment) Act, 1988. 
60.  24 The Registration (Karntaka Amendment) Act, 1987. 
61. 1991 2 The Karnataka Land Revenue (Amendment) Act, 1990. 
62.  21 The Karnataka Land Revenue (Amendment) Act, 1991. 
63.  33 The Land Acquisition (Karnataka Amendment) Act, 1988.  
 64. 1993 21 The Karnataka Advocates Welfare Fund (Amendment) Act, 1993. 
65. 1994 22 The Code of Criminal Procedure (Karnataka Amendment) Act, 
1994. 
66.  23 The Hindu Succession (Karnataka Amendment) Act, 1990. 
67.  24 Resettlement of Project Displaced Persons Act 1987.   
 68.  41 Karnataka Special Tribunal Act 1994. 
 69.  45 The Karnataka Tax on Entry of Goods (Amendment) Act, 1994. 
70. 1995 29 The Mysore (Religious Charitable Inams Abolition) (Karnataka 
Amendment) Act, 1995. 
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 1 2 3 
71. 1996 6 The Karnataka Advocates Welfare Fund (Amendment) Act, 1996. 
72.     10 The Mysore (Personal and Miscellaneous) Inams Abolition 
(Amendment) Act, 1996. 
73.  11 The Motor Vehicles (Karnataka Amendment) Act, 1996. 
74. 1997 25 The Karnataka Shops and Commercial Establishments 
(Amendment) Act, 1997 
75.  27 The Karnataka Scheduled Castes, Scheduled Tribes and Other 
Backward Classes (Reservation of Appointment etc.) (Amendment) 
Act, 1997. 
76.  29 Karnataka Panchayat Raj (Third Amendment ) Act, 1997 
77. 1998 17 The Karnataka Agricultural Produce Marketing (Regulation) 
(Amendment) Act, 1998. 
78.  22 Karnataka Land Revenue (Amendment) Act, 1997. 
79.  23 The Karnataka Land Reforms (Amendment) Act, 1997. 
 80.  25 The Karnataka Co-operative Societies (Amendment) Act, 1997. 
 81.  26 The Electricity Laws (Karnataka Amendment) Act, 1998. 
82.  34 The Karnataka Land Reforms (Amendment) Act, 1998. 
83.  36 The Code of Civil Procedure (Karnataka Amendment) Act, 1995. 
84. 1999 2 The Karnataka Appropriation Act, 1999. 
 85.   3 The Karnataka Appropriation  (Vote on Account) Act, 1999. 
 86.   4 The Karnataka Taxation Laws (Amendment) Act, 1999. 
 87.  5 The Karnataka Motor Vehicles Taxation (Amendment) Act, 1999. 
 88.  6 The Karnataka Stamp (Second Amendment) Act, 1999. 
 89.  7 The Karnataka Parliamentary Secretaries Allowances 
(Amendment) Act, 1999. 
 90.  8 The Karnataka State Universities (Amendment) Act, 1998.  
 91.  9 The Karnataka Societies Registration (Amendment) Act, 1997. 
92.  10 Karnataka Panchayat Raj (Amendment) Act, 1999. 
 93.  12 The Karnataka Excise (Second Amendment) Act, 1999. 
94.  13 The Karnataka Housing Board (Amendment) Act, 1999 
 95.  14 The Karnataka Land Revenue (Amendment) Act, 1998. 
 96.  15 The Karnataka Anatomy (Amendment) Act, 1998.  
 97.  16 The Karnataka Appropriation (No.2) Act, 1999. 
 98.  17 The Karnataka Appropriation (No.3) Act, 1999. 
 99.   18 The Karnataka Taxation Laws (Third Amendment) Act, 1999. 
100.  19 Kannada University (Amendment) Act, 1999. 
101.  20 The Karnataka State Universities (Amendment) Act, 1999. 
102.  21 The Karnataka Panchayat Raj (Second Amendment ) Act, 1999. 
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 1 2 3 
103.  22 The Karnataka Public Premises (Eviction of Unauthorised 
Occupants) (Second Amendment) Act, 1999. 
104.  23 The Visweshwariah (Technological) University of  (Amendment) 
Act, 1999. 
105.  24 The Karnataka Stamp (Amendment) Act, 1999. 
106.  26 The Karnataka Land Revenue (Amendment) Act, 1999. 
107.  2000   3  The Karnataka Appropriation Act, 2000.  
108.   4  The Karnataka Appropriation (Vote on Account) Act, 2000. 
109.  5 The Karnataka Taxation Laws (Amendment) Act, 2000. 
110.  6  The Karnataka Motor Vehicles Taxation (Amendment) Act, 2000. 
111.  7  The Karnataka Stamp and Certain other Laws (Amendment) Act, 
2000. 
112.   8  Karnataka Panchayat Raj (Amendment) Act, 2000. 
113.  9  The Karnataka Sales Tax (Amendment) Act, 2000.    
114.  10  The Karnataka Rent Control (Amendment) Act, 2000. 
115.  11  The Karnataka Panchayat Raj (Second Amendment ) Act,  1999.
  
116.  12  The Karnataka Court-Fees and Suits Valuation (Amendment) Act, 
2000. 
117.  13    The Karnataka Co-operative Societies (Amendment) Act, 2000.  
118.  1 4 The Karnataka Public Premises (Eviction of Unauthorised 
Occupants) (Amendment) Act, 2000. 
119.  15  The Karnataka Land Revenue (Amendment) Act, 2000. 
120.   18  The Karnataka Appropriation (No.1) Act, 2000. 
121.  19  The Karnataka Industrial Areas Development (Amendment) Act, 
2000. 
122.  20  The Karnataka Forest and Certain other Laws (Amendment) Act, 
1999  
123.  21 The Karnataka Sales Tax and Excise Laws (Amendment) Act, 
2000. 
124.  22 The Karnataka Repealing and Amending Act, 2000. 
125.  23 The Certain Laws Repealing and Amending Act, 2000. 
126.   24  The Karnataka Irrigation and Certain other Laws  (Amendment) Act, 
2000. 
127   26 The Karnataka Entertainments Tax (Amendment) Act, 2000. 
128.  27  The Karnataka Appropriation (No.2) Act, 2000. 
129.  31  The Karnataka Agricultural Produce Marketing (Regulation) 
(Amendment) Act, 2000. 
130.  32 The Karnataka Motor Vehicles Taxation (Second Amendment) Act, 
2000. 
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Part II 
Central Acts 
Sl.No. Year & Act No Short title  
 1. 1861 16 The Stage Carriages Act, 1861. 
 2. 1876 15 The Bombay Municipal Debentures Act, 1876. 
 3. 1879 14 The Hackney Carriages Act, 1879. 
 4. 1881 11 The Municipal Taxation Act, 1881. 
 5. 1886 6 The Births, Deaths and Marriages Registration Act, 1886 
 6. 1919 1 The Local Authorities Pension and Gratuities Act, 1919.  
 7. 1948 26 The Local Authorities Loans Act, 1948. 
SECOND SCHEDULE 
(See section 4) 
Amendments 
Sl. 
No. 
Act & 
Year No. 
Short Title Amendments 
1 III of 
1899 
The Karnataka General 
Clauses Act 1899 
In section 1, with effect from 01.11.1956, (i) for 
"and commencement" substitute 
"commencement and extent" (ii) after sub-
section (2), insert "(3) It extends to the whole 
of the State of Karnataka". 
2 16 of 
1966 
The Karnataka 
Secondary Education 
Examination Board Act, 
1966 
Omit section 41 and Schedule. 
3 10 of 
1986 
The Karnataka Tax on 
Luxuries(Hotels and 
Lodging Houses) 
(Amendment) Act, 1986.
For sub-section (2) of section 1 with effect 
from 31stMarch 1986, substitute" (2)It shall 
come  into force at once". 
4 8 of 1990 The Karnataka Sales 
Tax (Amendment) Act, 
1990. 
In section 8, with effect from 1st April 1990, 
(i) in the heading for "section 25B" substitute 
"Chapter VIA";  
(ii) for "section 25B"  substitute "Chapter VIA 
including section 25B". 
5 1 of 1995 The Karnatka Education 
Act, 1983. 
In schedule I, in Item 3, with effect from 1st 
June 1995, for "section 21 and section 38" 
substitute "and section 21". 
6 7 of 1997 The Karnataka 
TaxationLaws 
(Amendment) Act,1997.  
In section 2, with effect from 1st April 1997,-  
(i) in item (1) for "Hotels" substitute "provided 
in Hotels";  
(ii) in item (2), omit  "on luxuries". 
7 6 of 1999 The Karnataka  Stamp 
(Second Amendment) 
Act, 1999. 
In section 14, with effect from 1st April 1999, 
in sub-section (6), in clause (ii), for "(1) 
including" substitute "(1) Lease of immovable 
property including". 
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Sl. 
No. 
Act & 
Year No. 
Short Title Amendments 
8 5 of 2000 Karnataka Taxation 
Laws (Amendment) Act, 
2000 
In section 4, with effect from 1st April, 2000, 
clause (22) shall be omitted. 
9 22 of 
2000 
Karnataka Repealing 
and Amending Act, 
2000. 
In the first Schedule, Sl.No:633, 950, and 957 
and the entries relating thereto in columns(2) 
to (4) thereof and in Second Schedule Sl No: 
21 and the entries relating thereto in Column 
(2) to (4) thereof shall be and shall be deemed 
to have been omitted from  that Schedule and 
shall be deemed never to have been included  
in the said Schedules. 
10 14 of 
2001 
The Karnataka 
Legislature Salaries, 
Pensions and 
Allowances 
(Amendment) Act, 
2000. 
In section 8, with effect from 1st day of 
December 2000, after "in section 10F of the 
principal Act", insert "in sub-section (1)". 
 The above translation of the ‘йÑþ©‘Ð º¤ÐÊйЖÙÖÏÊÐÔÀÐ ÀÐÔ³ÐÔê ´·ÐÔì»Ð¯ ÀЦѮÐÔÀÐ ƒ¸°º ¦ÐÔÀÐÔ 
2002 (2003¤Ð ‘йÑþ©‘Ð ƒ¸°º¦ÐÔÀÐÔ ÊЁ”Ùô 13) be published in the Official Gazette under clause (3) 
of Article 348 of the Constitution of India.  
 

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