Section 468D(1) in Karnataka Municipal Corporations Act, 1976
(1)Any person authorised in this behalf by the requisitioning authority may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner an order under section 468C should be made in relation to such premises, vehicle, vessel or animal or with a view to securing compliance with any order made under that section.
