Section 4(1) in Karnataka Public Safety (Measures) Enforcement Act, 2017
(1)Every owner or manager or person or the persons who are running an establishment shall file periodical returns in such manner and in such proforma as may be prescribed, certifying that the Public Safety Measures are provided, properly maintained and the relevant equipments are in working condition, once in every three months, to the concerned Inspector of Police having jurisdiction over the area. Those failing to file periodical returns are liable to pay a fine of rupees two thousand in the first instance and rupees four thousand from subsequent instance.
