Section 6A(b) 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
(b)the Government or the officer making the order of detention shall be deemed to have made the order of detention under the said sub-section (1) or sub-section (2), after being satisfied as provided in sub-section (1) with reference to the remaining ground or grounds.
