Section 2(20) in The Karnataka Prohibition Act, 1961
(20)“manufacture” includes,-(a)every process, whether natural or artificial by which any liquor or intoxicating drug is produced, prepared or blended and also re-distillation and every process for the rectification of liquor; but does not include flavouring, blending or colouring of liquor or intoxicating drug lawfully possessed for private consumption, and(b)every process of producing and drawing of toddy from trees;
