Section 7(1) in The Karnataka Prohibition Act, 1961
(1)For the purpose of determining whether,-(a)any medicinal or toilet preparation containing alcohol, or(b)any antiseptic preparation or solution containing alcohol, or(c)any flavouring extract, essence or syrup, containing alcohol,-is or is not an article unfit for use as intoxicating liquor, the State Government shall constitute a Board of Experts.
