Section 2(o) 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
(o)"Video or Audio pirate" means a person who commits or attempts to commit or abets the commission of offences of infringement of copy right habitually for commercial gain, in relation to cinematograph film or a record embodying any part of the sound track associated with the film, punishable under the Copy Right Act, 1957 (Central Act XIV of 1957).
