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State of Karnataka - Section

Section 29 in The Karnataka Prohibition Act, 1961

29. Licences to ship companies and to masters of ships.

The State Government, or, subject to its control, the Deputy Commissioner or any other officer authorised by rules or an order in writing by the State Government, may grant licences to any shipping company for each ship or to the master of any ship to sell foreign liquor and permit the use and consumption of foreign liquor on such ship on such conditions as may be prescribed.