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State of Karnataka - Section

Section 14 in The Karnataka Prohibition Act, 1961

14. Prohibition of soliciting use of intoxicant or hemp or doing any kind of action calculating to incite or encourage member of public to commit offence.

No person shall,-
(a)solicit the use of or offer any intoxicant or hemp; or.
(b)do any act which is calculated to incite or encourage any member of the public or a class of individuals or the public in general to commit any offence under this Act, or to commit breach of any rule, regulation or order made thereunder or the conditions of any licence, permit, pass or authorisation granted thereunder.