Section 16(1) in The Karnataka Public Libraries Act, 1965
(1)For the purpose of organising and administering Public Libraries in the State, there shall be constituted Local Library Authorities,-(a)for the Cities of Bangalore, Hubli-Dharwar, Mangalore, Mysore and Belgaum, and for such other urban area having a population of more than one lakh, as the State Government may by notification specify, called the City Library Authority; and(b)for each revenue district, excluding the area for which a City Library Authority is constituted, called the District Library Authority;
