Section 24(3) in The Karnataka Tourism Trade (Facilitation and Regulation) Act, 2015
(3)The competent authority, either on its own motion or upon a complaint received or upon reference made to it, may, by an order in writing after giving prior notice, prohibit any nuisance being caused or prevent any such activity, process, operation as referred to in sub-section (2) above being carried out, if in the opinion of the said competent authority, it has damaged or deteriorated or is likely to damage or deteriorate the tourism potentiality of any tourist destination, and pass such interim orders as it deems fit.
