Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 10] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2) in The Karnataka Excise Act, 1965

(2)No person shall have in his possession any quantity of any intoxicant in excess of the limit prescribed under sub-section (1), except under the authority and in accordance with the terms and conditions of,-
(a)a licence for the manufacture, cultivation, collection, sale or supply of such article; or
(b)a permit granted by the Deputy Commissioner in that behalf.