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State of Karnataka - Section

Section 66 in The Karnataka Police Act, 1963.

66. Power to enter places of public resort.—

Every Police Officer may, subject to the rules and orders made by the Government or by a person lawfully authorised, enter for any of the purposes referred to in section 65 without a warrant and inspect any place of public resort which he has reason to believe is used as a shop for the sale of liquor or intoxicating drugs or a place of resort of loose and disorderly characters.