Section 2(d) in Karnataka Public Safety (Measures) Enforcement Act, 2017
(d)"The Licensing (sanctioning) Authority" means an authority competent to issue license to build or run an establishment under the Karnataka Municipal Corporations Act, 1976 or the Karnataka Cinemas (Regulation) Act, 1964 or the Karnataka Education Act, 1983 or an authority competent to issue permission or license for running an establishment;
