Section 126(1) in The Karnataka Prohibition Act, 1961
(1)The Commissioner may, with the approval of the State Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder,—(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;(b)regulating the deposit of any intoxicant, hemp, mhowra flowers or molasses in a warehouse and the removal of such articles from any such warehouse or from any distillery or brewery;(c)prescribing in the case of an intoxicant or opium, the way in which the duty on such article shall be levied;(d)prescribing the scale of fees or the manner of fixing the fees payable in respect of any storage of any intoxicant, hemp, opium, mhowra flowers or molasses;(e)regulating the time, place and manner of payment of any duty or fees;(f)prescribing the restrictions under which and the conditions on which any licence, permit, pass or authorisation may be granted, including,-(i)the prohibition of the admixture with any intoxicant of any substance deemed to be noxious or objectionable;(ii)the fixing of the strength, price or quality in excess of or below which any intoxicant or mhowra flowers shall not be sold or supplied and the quantity in excess of which denatured spirit or molasses shall not be possessed or sold and the prescription of a standard of quality for any intoxicant, mhowra flowers or molasses;(iii)the prohibition of sale of any intoxicant or hemp except for cash;(iv)the prescription of the days and hours during which any licensed premises may or may not be kept open and the provisions for the closure of such premises on special occasions;(v)the prescription of the nature of the premises on which any intoxicant may be sold and the notices to be exposed at such premises;(vi)the writing of the names and addresses and the taking of signatures of purchasers in the register of sale of any intoxicant, hemp, opium or mhowra flowers;(g)(i)declaring the process by which spirits shall be denatured in particular areas or for particular purposes;(ii)for causing such spirits to be denatured through the agency or under the supervision of Government officers;(iii)for ascertaining whether such spirits have been denatured;(h)providing for the destruction or other disposal of any intoxicant declared to be unfit for use;(i)regulating the disposal of confiscated or forfeited articles;(j)prescribing the occasions on which special orders may be granted for the sale by retail of quantities of liquor or intoxicating drugs, or opium other than those which are prescribed in any notification issued under this Act and the conditions on which such sales may be made;(k)prescribing the amount of security to be deposited by the holder of a licence, permit, pass or authorisation for the performance of the conditions for the same;(l)providing for the maintenance by the holders of licences, passes or authorisations of the registers of sales, purchases, possession, consumption or use and the particulars to be entered in the register;(m)regarding any other matter, which the State Government may, by notification, direct him to prescribe for the purposes of carrying out the provisions of this Act.
