Section 17(b) in The Karnataka Control Of Organized Crimes Acts, 2000.
(b)Intentionally uses, endeavors to use, or procures any other person to use or endeavors to use any electronic, mechanical or other device to intercept any oral communication when-(i)Such device is affixed to or otherwise transmits a signal through a wire, cable or other like connection used in wire communication; or(ii)Such device transmits communications by ratio, or interferes with the transmission of such communications;
