Section 20(3) in The Karnataka Control Of Organized Crimes Acts, 2000.
(3)In particular and without prejudice to the generality of the provisions of sub-section (2), the measures, which a Special Court may take under that sub-section, may include;(a)The holding of the proceedings at a place to be decided by the Special Court;(b)The avoiding of the mention of the names and address of the witness in its orders or Judgements or in any records of the case accessible to public;(c)The issuing of any directions for securing the identity and addresses of the witnesses are not disclosed.(d)That it is in the public interest to order that all or any of the proceedings pending before such a Court shall not be published in any manner.
