Section 2(g) in Karnataka Public Safety (Measures) Enforcement Act, 2017
(g)Public Safety Measures" means Access Controls and Closed Circuit Television Surveillance at entry and exit points and common public places of the establishments and their parking areas as prescribed by the Government by installing;(i)Access Controls through Physical and Technical means;(ii)Surveillance through Closed circuit television surveillance cameras with a provision for storage of video footage for thirty days;(iii)The technical equipment; adhering to the specifications notified by the Government; and(iv)Any other technical equipment as notified by the Government from time to time to enhance public safety.
