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[Cites 0, Cited by 18] [Entire Act]

State of Karnataka - Section

Section 19 in The Karnataka Prohibition Act, 1961

19. Intoxicating drug or hemp not to be removed from warehouse.

No liquor, intoxicating drug, hemp, mhowra flowers or molasses shall be removed from any distillery, warehouse or other place of storage established or licensed under this Act, except under a pass and unless the duty, if any, imposed under the provisions of this Act, has been paid or a bond has been executed for the payment thereof.