Section 289C in Chennai City Municipal Corporation Act, 1919
289C. Commissioner may enter any factory, workshop or work-place.
(1)The commissioner or any person authorized by him in this behalf may enter any factory, workshop or work-place-(a)at any time between sunrise and sunset,(b)at any time when any industry is being carried on, and(c)at any time by day or night if he has reason to believe that any offence is being committed against sections 288, 289, 289-A or 289-B.(2)No claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under this section or by the use of the force necessary for the purpose of effecting an entrance under this section.]
