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State of Karnataka - Section

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

6. Failure to provide Public Safety Measures.

(1)The Assistant Commissioner of Police (ACP) or as the case may be the Sub Divisional Police officer (SDPO) of the area concerned shall, on receipt of report from the concerned Inspector of Police having jurisdiction over the area under section 5, in case of non compliance issue a show cause notice to the owner or manager or person or the persons who are running any such establishment, giving fifteen days time for compliance.
(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/-
(3)In case of any failure on the part of the owner or manager or person or the persons who are running any such establishment, to comply with the directions, within a period of one month supervisory committee as specified in the rules shall examine explanation of the owner or person or persons who are running any such establishment and if the explanation in not satisfactory, the Inspector of Police having jurisdiction over the area shall, seal the premises temporarily and send a report to licensing authority concerned, through the Assistant Commissioner of Police (ACP) or as the case may be the Sub Divisional Police officer (SDPO) having jurisdiction over the area:Provided that the religious institutions of Endowments Department or any other religious place and educational institutions shall not be sealed.
(4)The licensing authority concerned shall, on receipt of such report under sub-section (3), issue show cause notice to the owner/manager/person or the persons who are running any such establishment and shall cancel license.