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State of Karnataka - Section

Section 37 in The Karnataka Prohibition Act, 1961

37. Tourists’ Permits.

(1)The State Government, or subject to its control, the Deputy Commissioner may grant tourists’ permits to consume, use or buy foreign liquor to a person who is a tourist.
(2)A tourist’s permit may be granted for the period of the tourist’s intended stay in the State, but shall in no case be granted for a period exceeding three months.
(3)Such permits shall be available at such places as may be notified by the Commissioner in this behalf.