Section 1(5) in The Karnataka Prohibition Act, 1961
(5)Notwithstanding anything contained in sub-sections (3) and (4), the State Government may, by notification, declare that the provisions of this Act other than this section and sections 2 and 15 shall cease to be in force in any area on such date as may be specified in such notification, and thereupon the Karnataka Excise Act, 1965 Karnataka Act 21 of 1966) and the rules, orders and notifications made or issued or deemed to be made or issued thereunder shall extend to such area and shall come into force therein with effect on and from such date, and this Act other than this section and sections 2 and 15, shall stand repealed in such area and the provisions of section 6 of the Karnataka General Clauses Act, 1899, shall apply accordingly:Provided that the issue of a notification under this sub-section shall not preclude the State Government from issuing a notification under clause (b) of sub-section (4) bringing the provisions of this Act into force in such local area.
