Section 50(2) in The Karnataka Prohibition Act, 1961
(2)Whenever the Commissioner causes an analysis of an article mentioned in section 16 to be made under sub-section (1), he may require the person who is the manufacturer thereof or who is known or believed to have imported such article not to sell, distribute, or otherwise deal with such article or to remove it from any place without the previous permission of the Commissioner for any period not exceeding three months from the date of such requisition or till the result of the analysis is known and communicated to him, whichever is earlier; and thereupon such manufacturer or person shall comply with such request during the said period.
