Section 61(2) in The Karnataka Prohibition Act, 1961
(2)No person, who has been convicted for any offence under this section or has paid any sum of money for compounding such offence shall be entitled to manufacture, import, or to sell any article mentioned in section 16 for a period of one year from the date of such conviction or payment, and any person who imports, manufactures or sells any such article in contravention of this sub-section, shall be liable to the same punishment as is provided for an offence punishable under section 58.
