Section 7(1) in Karnataka Public Safety (Measures) Enforcement Act, 2017
(1)Any person or establishment aggrieved by the order under or any of action of Assistant Commissioner of Police or sub-division police officer taken under this Act, may prefer an appeal to the jurisdictional Deputy Commissioner of Police or Superintendent of Police as the case may be within thirty days from the date of order or action. The Deputy Commissioner of Police or Superintendent of Police as the case may be shall hear and dispose the appeal in such manner as may be prescribed.
