Section 15(2) in The Karnataka Prohibition Act, 1961
(2)Save as otherwise provided in sub-section (3), nothing in this section shall apply to,-(a)catalogues or price-lists, which may be generally or specially approved by the Commissioner in this behalf;(b)any advertisement or other matter contained in any newspaper, news-sheet, book, leaflet, booklet, or other publication, printed and published in accordance with law, outside the State, but normally circulating within the State;(c)any advertisement or other matter contained in any newspaper printed and published in the State before such date as the State Government may, by notification, specify; and(d)any other advertisement or matter which the State Government may, by notification, generally or specially exempt from the operation of this section.
