Section 24(2) in The Karnataka Tourism Trade (Facilitation and Regulation) Act, 2015
(2)No person, company, association or firm or any other body shall cause any nuisance or carry out any activity, process, operation, etc. or omit to prevent or remove the nuisance, which damages or deteriorates or is likely to damage or deteriorate or is capable of being damaged or deteriorated or has damaged or deteriorated the tourism potentiality of any tourist destination.
