The Karnataka Public Safety (Measures) Enforcement Act, 2017

 
KARNATAKA ACT NO. 44  OF 2017 
 
THE KARNATAKA PUBLIC SAFETY (MEASURES) ENFORCEMENT ACT, 2017 
Arrangment of sections 
 
Statement of Objects and Reasons 
Sections: 
 1. Short title, extent and commencement 
 2. Definitions 
 3. Liability to provide Public Safety Measures 
 4. Liability for filing periodical returns 
 5. Powers of Inspectors of Police to inspect premises 
 6. Failure to provide Public Safety Measures 
 7. Appeals  
 8. Protection of action taken in good faith 
 9. Savings 
 10. Power to make rules 
 
STATEMENT OF OBJECTS AND REASONS 
 
Act 44 of 2017. - The object of the Karnataka Public Safety (Measures) 
Enforcement Bill, 2017 is,-  
(i) to enable the need of the Police Department to have access to a public 
surveillance system to maintain a visual record of individuals in order to 
prevent, track and detect crimes including thefts and public security and 
public order; 
(ii) to improve preventive policing to safeguard against security threats 
including terrorist attacks; 
(iii) to curb crime rates, terrorism, illegal activities, aid in investigation, 
prosecution and trial of various crimes by ensuring a safer and secured 
atmosphere to the public; 
Therefore, it is considered necessary to provide for,-  
(i) the Public Safety Measures at the Establishments in the State 
such as Commercial establishments, industrial establishments, 
religious places, educational institutions, hospitals, sports 
complexes, railway stations, bus stations, places of organised 
congregations and such other establishments as specified by the 
Government by notification;   
(ii) installation of public surveillance system such as CCTVs by 
owners of establishments at their own cost and to provide for 
making available video recordings up to 30 days to the designated 
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police authorities as and when required in the investigation of 
specific crimes; 
(iii) the liability for installation and proper maintenance of video 
footage on the notified establishment; 
(iv) penal provisions if notified establishments fails to install the 
public surveillance. 
and matters connected therewith or incidental thereto. 
  
Hence, the Bill.
 
 
[L.A. Bill No 36 of 2017, File No. Samvyashae 38 Shasana 2017]  
[entry 1 and 2 of List II of the Seventh Schedule to the Constitution of India.] 
 
        
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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KARNATAKA ACT NO. 44  OF 2017 
(First Published in the Karnataka Gazette Extra-ordinary on the 7th day of December, 2017) 
 
THE Karnataka Public Safety (Measures) Enforcement Act, 2017 
(Received the assent of Governor on the 6th day of December, 2017) 
 
 An Act to provide for the Public Safety Measures at the Establishments in the State. 
 Whereas it is expedient to provide for the Public Safety Measure at the 
Establishments in the State and for matters connected therewith or incidental thereto.  
 Be it enacted by the Karnataka State Legislature in the Sixty -eighth year of  the 
Republic of India, as follows:- 
  
1. Short title, extent and commencement.-  (1) This Act may be called the 
Karnataka Public Safety (Measures) Enforcement Act, 2017. 
 (2) It extends to the whole areas of Bruhat Bengaluru Mahanagar Palike and other 
Corporations constituted under the Karnataka Municipal Corporations Act, 1976, and to 
such other areas and places as may be identified and notified by the State Government 
from time to time. 
 (3) It shall come into force on such date as the State Government ma y, by 
notification in the official Gazette, appoint. 
2. Definitions.- In this Act unless the context otherwise requires,- 
 (a) “Establishment” means a place frequented by large number of people with a 
likelihood of public gathering of hundred people or more at a time or Five Hundred  per day 
such as commercial establishments,   industrial establishments,   religious    places, 
educational institutions, hospitals, sports complexes, railway stations, bus stations, places 
of organized congregations, such ot her establishments as the Government, may by 
notification declare to be an establishment for the purpose of this Act; 
 (b) “Government” means the state Government of Karnataka; 
 (c) “License” means a valid permission or license to build or run an establish ment 
obtained under the Karnataka Municipal Corporations Act, 1976 or the Bangalore Cinemas 
(Regulation) Act,  1964 or the Karnataka Education Act, 1983 or any other Act or the rules 
made under the relevant Acts for this purpose; 
 (d) The Licensing (sanctioning) Authority” means an authority competent to issue 
license to build or run an establishment under the Karnataka Municipal Corporations Act, 
1976 or the Karnataka Cinemas (Regulation) Act, 1964 or the Karnataka Education Act, 
1983 or an authority compe tent to issue permission or license for running an 
establishment; 
 (e) “Notification” means a notification published  by the Government in the 
Karnataka Gazette and the word notified shall be construed accordingly; 
(f) Prescribed” means prescribed by the Government by rules made under this Act; 
(g) Public Safety Measures” means Access Controls and Closed Circuit Television 
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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 t o 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. 
 3. Liability to provide Public Safety Measures.-  (1)  Every owner or manager or 
person or the persons who are running an establishment shall, provide and maintain 
public safety measures so as to ensure safety and security of the public visiting their 
establishment; and 
 (2) Every owner or manager or person or the persons who are running an 
establishment shall save or store video footage properly for a period of thirty days or as 
notified by the Government and provide the same as and when required by an Inspector of 
Police having jurisdiction over the are a or any other authority as may be  notified  by  the 
Government. 
 4. Liability for filing periodical returns.-  (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.  
 (2) Every owner or manager or person or the persons who are running an 
establishment as on the date of commencement of this Act, shall, implement public safety 
measures within a period of three months from the date of commencement of this Act or 
before the next date of renewal of license, whichever is earlier. 
 5. Powers of Inspectors of Poli ce to inspect premises. - The Inspector of Police 
having jurisdiction over the area, as specified in the rules, may at any time, without prior 
notice, enter into any establishment, inspect and check as regards the installation and 
functioning of the public safety measures and in case of any default or violation shall send 
a report to the Assistant Commissioner of Police (ACP) or as the case may be the Sub 
Divisional Police Officer (SDPO) concerned having jurisdiction over the area. 
 6. Failure to provide Pub lic Safety Measures.- (1) The Assistant Commissioner of 
Police (ACP) or as the case may be the Sub Divisional Police Officer (SDPO) of the area 
concerned shall, on receipt of report from the concerned Inspector of Police having 
jurisdiction over the area u nder section 5, in case of non compliance issue a show cause 
notice to the owner or manager or person or the persons who are running any such 
establishment, giving fifteen days time for compliance. 
 (2) An owner or manager or person or the persons who are running any such 
establishment, on receipt of show cause notice issued under sub-section (1), fails to comply 
with the directions of notice, the concerned Assistant Commissioner of Police (ACP) or as 
the case may be the Sub Divisional Police Officer (SDPO)  may, levy a   compounding fee on 
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the owner or manager or person or the persons who are running such establishment,- 
(i) for the first month of default    -  Rs. 5,000/- 
(ii) for the second month  of default -  Rs. 10,000/- 
 (3) In case of any failure on t he part of the owner or manager or person or the 
persons who are running any such establishment, to comply with the directions, within a 
period of one month supervisory committee as specified in the rules shall examine 
explanation of the owner or person or  persons who are running any such establishment 
and if the explanation in not satisfactory, the Inspector of Police having jurisdiction over the 
area shall, seal the premises temporarily and send a report to licensing authority 
concerned, through the Assis tant Commissioner of Police (ACP) or as the case may be the 
Sub Divisional Police Officer (SDPO) having jurisdiction over the area: 
 Provided that the religious institutions of Endowments Department or any other 
religious place and educational institutions shall not be sealed. 
 (4) The licensing authority concerned shall, on receipt of such report under sub -
section (3), issue show cause notice to the owner/manager/ person or the persons who are 
running any such establishment and shall cancel license. 
 7.Appeals .- (1) Any person or establishment aggrieved by the order under or any of 
action of Assistant Commissioner of Police or sub -division police officer taken under this 
Act, may prefer an appeal to the jurisdictional Deputy Commissioner of Police or 
Superintendent of Police as the case may be within thirty days from the date of order or 
action. The Deputy Commissioner of Police or Superintendent of Police as the case may be 
shall hear and dispose the appeal in such manner as may be prescribed.  
 (2) Any person or establishment aggrieved by the order of the Deputy Commissioner 
of Police or Superintendent of Police ; may prefer a second appeal to the Commissioner of 
Police or the Inspector General of Police of the range as the case may be, within thirty days 
from the date of such order and in all cases order of the Commissioner of Police or the 
Inspector General of Police shall be final. The Commissioner of Police or the Inspector 
General of Police shall dispose such applications in such manner as may be prescribed.   
 8. Protection of action taken in good faith. - No suit, prosecution or legal 
proceedings shall lie against any authority or officer for anything done in good faith or 
intended to be done in pursuance of this Act or any rule or order made thereunder. 
 9. Savings.- The provisions of this Act shall be in addition to and not in derogation 
of provisions of any other law for the time being in force and nothing contained in this Act, 
shall exempt any person from any proceeding (whether by way of investigat ion or 
otherwise), which might apart from this Act, be instituted or taken against him. 
 10. Power to make rules.-  (1) The Government may, by notification, after previous 
publication make rules for carrying out all or any of the purposes of this Act. 
 (2) Every rule made under this Act shall, immediately after it is made, be laid before 
the Legislature of the State, if it is in session and if it is not in session, in the session 
immediately following for a total period of fourteen days which may be comp rised in one 
session or in two successive sessions and if, before the expiration of the session in which it 
is so laid or the session immediately following the Legislature of the State agrees in making 
any modification in the rule or in the annulment of the rule, the rule shall, from the date on 
which the modification or annulment is notified, have effect only in such modified form or 
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shall stand annulled as the case may be, so however, that any such modification or 
annulment shall be without prejudice to the validity of anything previously done under that 
rule. 
 The above translation of PÀ£ÁðlPÀ ¸ÁªÀðd¤PÀ ¸ÀÄgÀPÉëAiÀÄ (PÀæªÀÄUÀ¼À) eÁj C¢ü¤AiÀĪÀÄ, 2017  (2017gÀ PÀ£ÁðlPÀ 
C¢ü¤AiÀĪÀÄ ¸ÀASÉå: 44) be published in the Official Gazette under clause (3) of Article 348 of the 
Constitution of India.  
 
 
        
 
VAJUBHAI VALA 
GOVERNOR OF KARNATAKA 
 
 
By Order and in the name of the Governor of 
Karnataka 
 
 
K. DWARAKANATH BABU 
Secretary to Government 
Department of Parliamentary Affairs 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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