Section 13 in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
13. Power to obtain information.-
If the prescribed officer has reason to believe that any person or persons are in unauthorised occupation of anypublic premises, he or any other officer authorised by him in this behalf mayrequire those persons or any other person to furnish information relating to the names and other particulars of the persons in occupation of the public premises and every person so required shall be bound to furnish the information in his possession.
