Section 2 in Karnataka Public Safety (Measures) Enforcement Act, 2017
2. Definitions.
- In this Act unless the context otherwise requires,-(a)"Establishment" means a place frequented by large number of people with a likelihood of public gathering of hundred people or more at a time or Five Hundred per day such as commercial establishments, industrial establishments, religious places, educational institutions, hospitals, sports complexes, railway stations, bus stations, places of organized congregations, such other establishments as the Government, may by notification declare to be an establishment for the purpose of this Act;(b)"Government" means the state Government of Karnataka;(c)"License" means a valid permission or license to build or run an establishment obtained under the Karnataka Municipal Corporations Act, 1976 or the Bangalore Cinemas (Regulation) Act, 1964 or the Karnataka Education Act, 1983 or any other Act or the rules made under the relevant Acts for this purpose;(d)"The Licensing (sanctioning) Authority" means an authority competent to issue license to build or run an establishment under the Karnataka Municipal Corporations Act, 1976 or the Karnataka Cinemas (Regulation) Act, 1964 or the Karnataka Education Act, 1983 or an authority competent to issue permission or license for running an establishment;(e)"Notification" means a notification published by the Government in the Karnataka Gazette and the word notified shall be construed accordingly;(f)Prescribed" means prescribed by the Government by rules made under this Act;(g)Public Safety Measures" means Access Controls and Closed Circuit Television Surveillance at entry and exit points and common public places of the establishments and their parking areas as prescribed by the Government by installing;(i)Access Controls through Physical and Technical means;(ii)Surveillance through Closed circuit television surveillance cameras with a provision for storage of video footage for thirty days;(iii)The technical equipment; adhering to the specifications notified by the Government; and(iv)Any other technical equipment as notified by the Government from time to time to enhance public safety.
