Section 123 in The Karnataka Prohibition Act, 1961
123. General powers of State Government in respect of licences, etc.
Notwithstanding anything contained in this Act, or the rules made thereunder, the State Government may, by general or special order,-(a)prohibit the grant of any kind of licences, permits, passes or authorisations throughout the State, or in any area;(b)regulate the import, export, transport, possession, sale, purchase, consumption or use of any intoxicant, hemp, mhowra flowers, molasses or any article which is likely to be used for the manufacture of an intoxicant with or without licence, permit, pass or authorisation throughout the State, or within the limits of any local area, subject to such conditions and for such periods as it deems fit;(c)exempt any person or institution or any class of persons or institutions from the observance of all or any of the provisions of this Act, or any rule or regulation or order made thereunder;(d)exempt any intoxicant or class of intoxicants from all or any of the provisions of this Act;(e)direct that no licence, permit, pass or authorisation of the kind specified in such order, shall be granted without the previous approval of the State Government;(f)direct any conditions or alterations to be made to or in the conditions subject to which under any other provisions of this Act, such licence, permit, pass or authorisation can be granted;(g)specify the persons or class of persons to whom licences may not be granted;(h)direct that licences of the kind specified in such order shall be granted to persons specified in such order;(i)prohibit, regulate or control, subject to such conditions as may be specified in the order, the consumption or use of any intoxicant or hemp, in any public place; and(j)issue such other instruction in any matter pertaining to the grant or otherwise of licences, permits, passes or authorisations under this Act, as the State Government may deem proper.
