Section 5(1) in The Hampi World Heritage Area Management Authority Act, 2002
(1)There shall be constituted and maintained a force to be called the Authority Security Force,-(i)for the better protection and security of the public property within the heritage area including prevention of encroachments and removal thereof;(ii)for aiding the officers of the Authority in the detection and investigation of any matter relating to leakage of revenue or any amount payable to the Authority;(iii)for effective communication and obtaining of any information regarding any design to commit or the commission of any offence by any person under this Act or the Karnataka Town and Country Planning Act, 1961 or any rule, or regulation or order made under them;(iv)to exercise such other powers and discharge such other functions as may be prescribed
