Section 36(1) in The Karnataka Prohibition Act, 1961
(1)The State Government, or subject to its control, the Deputy Commissioner, may grant any authorisation to any person for the use of liquor for sacramental purposes or for the manufacture of liquor for use for sacramental purposes:Provided that the State Government or the Deputy Commissioner is satisfied that the use of such liquor is required in accordance with the religious tenets of the community to which such person belongs.
