Section 333(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Subject to the provisions of sub-sections (2) to (4), it shall be lawful for the President, the Vice-President, the Chief Officer, or any officer authorised by or under this Act, or by the Chief Officer in this behalf, to enter for the purposes of this Act, with such assistants as he may deem necessary, into and upon any building or land and to open or cause to be opened any door, gate or other barrier -(a)if he considers the opening thereof necessary for the purposes of such entry; and(b)if the owner or occupier is absent or being present refuses to open such door, gate or barrier.
