Section 17 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
17. Detention Order against acid attacker, bootlegger, depredator of environment, digital offender, drug offender, gambler, goonda, immoral traffic offender, land-grabber, money launderer, sexual predator and video or audio pirate to be made under this Act and not under national security Act.--
On and after the commencement of this Act, no order of detention under the National Security Act, 1980 (Central Act 65 of 1980) shall be made by the State Government or any of their officers under that Act, in respect of any acid attacker, bootlegger, depredator of environment, digital offender, drug offender, gambler, goonda, immoral traffic offender, land-grabber, money launderer, sexual predator or video or audio pirate in the State of Karnataka, on the ground of preventing him from acting in any manner prejudicial to the maintenance of public order, which order of detention may be or can be made against such person under this Act 18. Repeal and savings .-(1)The Karnataka Prevention of Dangerous Activities of Bootleggers, Drug-offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum grabbers Ordinance, 1984 (Karnataka Ordinance 16 of 1984) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.
