Section 31(2) in Chalukya's Heritage Area Management Authority Act, 2017
(2)On a notification being issued under sub-section (1), the aforesaid Act, and the rules made there under shall apply to the premises of the Authority with the following modifications, that is to say,-(a)the State Government may appoint any officer of the State Government or the Authority as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;(b)references to "public premises" in that Act and those rules shall be deemed to be references to premises of the Authority, and references to "the State Government" in section 6,7,8,13,14,15 and 16 of that Act shall be deemed to be references to the Authority.
