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State of Karnataka - Section

Section 32 in The Karnataka Prohibition Act, 1961

32. Health permits.

(1)The State Government, or, subject to its control, the Deputy Commissioner, may grant a health permit for the use or consumption of liquor to any person who requires such liquor for the preservation or maintenance of his health:Provided that no such permit shall be granted to a minor.
(2)Such permits shall be granted for such quantity and shall be subject to such further conditions as may be prescribed.