Section 49(1) in The Karnataka Prohibition Act, 1961
(1)No manufacturer of any of the articles mentioned in section 16 shall sell, use or dispose of any liquor produced or processed for the purpose of such manufacture under the provisions of this Act, otherwise than as an ingredient of the articles authorised to be manufactured therefrom. No more alcohol shall be used in the manufacture of any of the articles mentioned in section 16 other than the quantity necessary for extraction or solution of the elements contained therein and for the preservation of the articles:Provided that in the case of manufacture of any of the articles mentioned in section 16 in which the alcohol is generated by a process of fermentation, the amount of such alcohol shall not exceed twelve per cent.
