Section 2(a) in The Karnataka Prevention Of Dangerous Activities Of Acid Attackers, Bootleggers, Depredator Of Environment, Digital Offenders, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Land-Grabbers, Money Launderers, Sexual Predator And Video Or Audio Pirates, 1985
(a)"acting in any manner prejudicial to the maintenance of public order" means,-(i)in the case of acid attacker, when he is engaged or making preparations for engaging in any offences under sections 326A and 326B of the Indian Penal Code (Central Act XLV of 1860) which affect adversely, or are likely to affect adversely, the maintenance of public order,(ii)in the case of a bootlegger, when he is engaged or is making preparations for engaging, in any of his activities as a bootlegger which affect adversely or are likely to affect adversely the maintenance of public order;(iii)in the case of depredator of environment, when he is engaged or making preparations for engaging in any of his activities as a depredator of environment, which affect adversely or likely to affect adversely the maintenance of public order;(iv)in the case of digital offender, when ho is engaged, or is making preparations for engaging in any of his activities as a digital offender, which affect adversely or are likely to affect adversely, the maintenance of public order.(v)in the case of a drug-offender, when he is engaged, or is making preparations for engaging, in any of his activities as a drug-offender, which affect adversely or are likely to affect adversely the maintenance of public order;(vi)in the case of a gambler when he is engaged, or is making preparations for engaging in any of his activities as a gambler which affect adversely or are likely to affect adversely the maintenance of public order;(vii)in the case of a goonda when he is engaged, or is making preparations for engaging, in any of his activities as a goonda which affect adversely or are likely to affect adversely the maintenance of public order;(viii)in the case of an immoral traffic offender when he is engaged, or is making preparations for engaging in any of his activities as on immoral traffic offender which affect adversely, or are likely to affect adversely, the maintenance of public order:(ix)in the case of a land-grabber, when he is engaged, or is making preparations for engaging, in any of his activities as a land-grabber, which affect adversely or are likely to affect adversely the maintenance of public order;(xi)in the case of money launderer, when he is engaged, or is making preparations for engaging in any of his activities as a money launderer, which affect adversely or are likely to affect adversely, the maintenance of public order;(xii)in the case of sexual predator, when he is engaged, or making preparations for engaging in any offences under Sections 376, 376A, 376B, 376C, 376D and 376E of the Indian Penal Code (IPC) and under the Protection of Children form Sexual Offences Act, 2012 which affect adversely or likely to affect adversely the maintenance of public order;(xiii)In the case of a Video or Audio pirate, when he is engaged or is making preparations for engaging in any of his activities as a Video or Audio pirate habitually for commercial gain, which affect adversely, or are likely to affect adversely, the maintenance of public order.
