Section 374 in The Chhattisgarh Municipal Corporation Act, 1956
374. Right of entry into and inspection of premises licensed for any purpose.
- Any Councillor or any Committee authorised by the Mayor in that behalf or the Commissioner, or any Municipal officer authorised by him in that behalf may at any lime by day or right and without notice enter into or upon any place or premises used or intended to be used for any purpose for which any licence or permission is required by or under this Act or any rule or bye-law made thereunder in order to satisfy himself whether any provision of this Act or any rule or bye-law or any condition of any licence or permission granted or required under this Act or any rule or bye-law made thereunder is being contravened, and whether any nuisance is being created in or upon such place or premises.
