Section 15(3) in The Karnataka Prohibition Act, 1961
(3)Notwithstanding anything contained in sub-section (2), the State Government may, by notification, prohibit within the State the circulation, distribution or sale of any newspaper, news-sheet, book, leaflet, booklet or other publication printed and published outside the State, which contains any advertisement or matter of the nature described in clause (a) or (b) of sub-section (1).
