Section 16(2) in The Karnataka Prohibition Act, 1961
(2)any flavouring extract, essence or syrup, containing alcohol, which is unfit for use as intoxicating liquor:Provided that such article corresponds with the description and limitations mentioned in section 49:Provided further that the purchase, possession or use of any liquor or alchohol for the manufacture of any such article shall not be made or had, except under a licence granted under section 24.
