Section 13(2) in The Karnataka Parks, Play-Fields And Open Spaces (Preservation and Regulation) Act, 1985
(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).
