Section 9(iv) in THE KARNATAKA EPIDEMIC DISEASES ACT, 2020.
(iv)in every inquiry or trial of a case under section 5 or section 6, the proceedings shall be held as expeditiously as possible, and in particular, when the examination of witnesses has once begun, the same shall be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the same beyond the following day to be necessary for reasons to be recorded, and an endeavour shall be made to ensure that the inquiry or trial is concluded within a period of one year: Provided that, where the trial is not concluded within the said period, the Judge shall record the reasons for not having done so:
