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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Karnataka - Subsection

Section 126(1)(a) in The Karnataka Prohibition Act, 1961

(a)regulating, as the case may be, the manufacture, supply or storage of any intoxicant or hemp, mhowra flowers or molasses, including,-
(i)the erection, inspection, supervision, management and control of any place for the manufacture, supply or storage of such articles, and the fittings, implements and apparatus to be maintained therein;
(ii)the cultivation of hemp and the collection of the spontaneous growth of such plant and the preparation of any intoxicating drug from such growth and the storage and supply of such hemp or intoxicating drug;
(iii)the bottling of liquor;