Section 6 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
6. Detention orders not to be invalid or inoperative on certain grounds.-
No detention order shall be invalid or inoperative merely by reason,-(a)that the person to be detained thereunder though within the State is outside the limits of the territorial jurisdiction of the officer making the order, or(b)that the place of detention of such person, though within the State, is outside the said limits.
