Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act] State of Karnataka - Subsection Section 113(1)(a) in The Karnataka Prohibition Act, 1961 (a)every person who occupies any land or building or a landlord residing in the village on or in which such unauthorised tapping or manufacture takes place, and