Karnataka Prevention of Dangerous Activities of Boot-leggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act, 2000*
| [Karnataka Act No. 16 of 2001] | [1st May, 2001] |
An Act further to amend the Karnataka Prevention of Dangerous Activities of Boot Leggers, Drug-Offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985.
Whereas it is expedient further to amend the Karnataka Prevention of Dangerous Activities of Boot Leggers, Drug-offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 (Karnataka Act 12 of 1985) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty first year of the Republic of India as follows:-
* Received the assent of the President on the 1st day of May, 2001 and First Published in the Karnataka Gazette Extra-ordinary on the 8th day of May, 2001
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Karnataka Prevention of Dangerous Activities of Boot Leggers, Drug offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985, to provide for:-
detention of persons who are engaged in committing or abetting the commission of offences against public tranquility under Chapter VIII and offences relating to religious under Chapter XV of the Indian Penal Code, 1860.
Hence the Bill.
1. Short title and commencement.- (1) This Act may be called the Karnataka Prevention of Dangerous Activities of Boot-Leggers, Drug-offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers (Amendment) Act, 2000.
(2) It shall come into force at once.
2. Amendment of section 2.- In clause (g) of section 2 of the Karnataka Prevention of Dangerous Activities of Boot Leggers, Drug-offenders, Gamblers, Goondas, Immoral Traffic Offenders and Slum-Grabbers Act, 1985 (Karnataka Act 12 of 1985), for the words and figures "under Chapter XVI" the words and figures "under Chapter VIII, Chapter XV, Chapter XVI" shall be substituted.