Section 7 in Karnataka Public Safety (Measures) Enforcement Act, 2017
7. Appeals.
(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.(2)Any person or establishment aggrieved by the order of the Deputy Commissioner of Police or Superintendent of Police; may prefer a second appeal to the Commissioner of Police or the Inspector General of Police of the range as the case may be, within thirty days from the date of such order and in all cases order of the Commissioner of Police or the Inspector General of Police shall be final. The Commissioner of Police or the Inspector General of Police shall dispose such applications in such manner as may be prescribed.
