Section 17(2) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(2)The power conferred by sub-section (1), includes the power to break open the door of any premises where drilling or digging or extraction and use of groundwater may be going on:Provided that the power to break open the door shall be exercised only after the owner or any other person in occupation of the premises if he is present therein, refuse to open the door, on being called to do so.
