Section 17(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(3)The provisions of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall, so far as may be, apply to any search or seizure under this section as they apply to any search or seizure made under the authority of a warrant issued under section 93 of the said Code.
