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[Cites 0, Cited by 0] [Section 126(1)] [Section 126] [Entire Act]

State of Karnataka - Subsection

Section 126(1)(f) in The Karnataka Prohibition Act, 1961

(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;