Section 50(1) in The Karnataka Prohibition Act, 1961
(1)Whenever the Commissioner has reason to believe that any of the articles mentioned in section 16 does not correspond with the description and limitations provided in section 49, he shall cause an analysis of the said article to be made and if upon such analysis, the Commissioner shall find that the said article does not so correspond, he shall give not less than fifteen days’ notice, in writing, to the person who is the manufacturer thereof or is known or believed to have imported such article, to show cause why the said article should not be dealt with as an intoxicating liquor, such notice to be served personally or by registered post, as the Commissioner may determine, and shall specify the time when, the place where, and the name of the officer before whom, such person is required to appear.
