Section 3 in Karnataka Public Safety (Measures) Enforcement Act, 2017
3. Liability to provide Public Safety Measures.
(1)Every owner or manager or person or the persons who are running an establishment shall, provide and maintain public safety measures so as to ensure safety and security of the public visiting their establishment; and(2)Every owner or manager or person or the persons who are running an establishment shall save or store video footage properly for a period of thirty days or as notified by the Government and provide the same as and when required by an Inspector of Police having jurisdiction over the area or any other authority as may be notified by the Government.
