Section 114(1) in The Karnataka Prohibition Act, 1961
(1)Every village officer or servant and every officer of any other Department of the State Government and any officer or servant of a local authority, shall be bound to give immediate information at the nearest police station or to any officer or person authorised in this behalf, of any breach of any of the provisions of this Act, which may come to his knowledge; and all such officers and servants shall be bound to take all reasonable measures in their power to prevent the commission of any such breach about which they may have knowledge or which they may have reason to believe is about or likely to be committed.
