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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2) in The Karnataka Excise Act, 1965

(2)Where any holder of a licence or permit under this Act or any person in his employ or acting on his behalf is charged with permitting drunkenness on the premises of such holder, and it is proved that any person was drunk on such premises, it shall lie on the person charged to prove that the holder of the licence and the persons employed by him took all reasonable steps for preventing drunkenness on such premises.