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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Karnataka - Subsection

Section 107(1)(b) in The Karnataka Prohibition Act, 1961

(b)for the search, whether by day or by night of any building, vehicle or place in which he has reason to believe that any intoxicant, hemp, mhowra flowers or molasses are manufactured or sold or stored or that any toddy is drawn contrary to the provisions of this Act, or that any intoxicant, hemp or other thing liable to confiscation or forfeiture under this Act is kept or concealed and for the seizure of such intoxicant, hemp, mhowra flowers or molasses or such other things found in such building, vehicle or place.