Section 13 in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
13. Control.
(1)If the Chief Controlling Authority is satisfied, after giving the executive authority an opportunity of being heard, that the executive authority has failed to enforce effectively the provisions of this Act or to execute any work which under this Act the executive authority is required to execute, it may order the local authority concerned to do all things necessary for enforcing the provisions of this Act effectively or for executing any work which under this Act the executive authority is required to execute.(2)For the purposes of this section, the Chief Controlling Authority shall have the same powers of calling for records, causing inspection to be made, and of enforcing its orders by appointing persons to enforce them as the Government has under sections 94, 96 and 97 of Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977).
