Section 2(a) in Karnataka Public Safety (Measures) Enforcement Act, 2017
(a)"Establishment" means a place frequented by large number of people with a likelihood of public gathering of hundred people or more at a time or Five Hundred per day such as commercial establishments, industrial establishments, religious places, educational institutions, hospitals, sports complexes, railway stations, bus stations, places of organized congregations, such other establishments as the Government, may by notification declare to be an establishment for the purpose of this Act;
