Section 21(6) in The Gurugram Metropolitan Development Authority Act, 2017
(6)The Commissioner of Police, Gurugram, Commissioner of Municipal Corporation, Gurugram or such other officer, as may be empowered under the law for the purpose, shall be responsible for enforcement of the measures in regard to clauses (d) and (e) of sub-section (2) requiring the imposition of any penalty for violation of such law for the time being in force.
