Section 53(1) in Karnataka Slum Areas (Development) Act, 1973
(1)Any person authorised by the Government in this behalf may, with or without assistants or workmen, enter on any land within forty-five meters of any work authorised by or under this Act for the purpose of depositing thereon any soil, gravel, stone or other materials, or for obtaining access to such work or for any other purpose connected with the carrying on of the same.
