Section 5(9) in The Karnataka Debt Relief Act, 1976
(9)Notwithstanding anything in the proceeding sub-section the Sub- Divisional Magistrate or the executive Magistrate, as the case may be, may, on application made by a debtor or otherwise, enter any premises of the creditor and search and seize articles pledged by debtors and arrange for their safe custody. Thereafter he shall proceed to determine which of the articles so seized, are to be released to the debtors and pass orders accordingly.
