Section 6(2) in Karnataka Public Safety (Measures) Enforcement Act, 2017

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State of Karnataka - Subsection

Section 6(2) in Karnataka Public Safety (Measures) Enforcement Act, 2017

(2)An owner or manager or person or the persons who are running any such establishment, on receipt of show cause notice issued under sub-section (1), fails to comply with the directions of notice, the concerned Assistant Commissioner of Police (ACP) or as the case may be the Sub Divisional Police officer (SDPO) may, levy a compounding fee on the owner or manager or person or the persons who are running such establishment,-

(i) for the first month of default	Rs. 5,000/-
(ii) for the second month of default	Rs. 10,000/-

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State of Karnataka - Subsection

Section 6(2) in Karnataka Public Safety (Measures) Enforcement Act, 2017