Section 3(1) 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
(1)The State Government may, if satisfied with respect to any Acid Attacker or Bootlegger or Depredator of Environment or Digital Offender or Drug Offender or Gambler or Goonda or Immoral Traffic Offender or Land-Grabber or Money Launderer or Sexual predator or Video or Audio Pirate that with a view to prevent him from acting in any manner prejudicial to the maintenance of public order, it is necessary so to do, make an order directing that such persons be detained.
