Section 85(4) in The Karnataka Prohibition Act, 1961
(4)The provisions of sub-section (3) shall not apply to the consumption of any liquor,-(a)by indoor-patients during the period they are being treated in any hospital, convalescent home, messing home, or dispensary, maintained or supported by Government or a local authority, or by charity, or(b)by such other person, in such other institutions or in such circumstances as may be prescribed.
