Section 5(3) in The Karnataka Debt Relief Act, 1976
(3)If the creditor fails to produce the article as directed in the order under subsection (2) the Sub- Divisional Magistrate or the executive Magistrate, as the case may be may recover possession of the articles from the creditor and for this purpose shall exercise the same powers as are invested in him under the Code of Criminal Procedure, 1973 regarding search and seizure.
