Section 20(3) in Karnataka Tax on Lotteries Act, 2004
(3)The powers conferred on the officer under clauses (d) to (g) and (i) of sub-section (1) shall be exercised in accordance with the provisions of the Code of Criminal Procedure, 1973, (Central Act 2 of 1974) and the power to enter a promoter's or other person's place of residence shall be authorized by the Commissioner.
