Section 6(3) in Karnataka Public Safety (Measures) Enforcement Act, 2017
(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.
