Section 2(m) 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
(m)"Sexual predator" means a person, who commits or attempts or abets the commission of any offences under sections 376, 376A, 376B, 376C, 376D and 376E of the Indian Penal Code (Central Act XLV of 1860), or offences under the Protection of Children from Sexual Offences Act, 2012 (POCSO);
