Section 28 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
28. Powers of inspection.
(1)The Competent Authority may, by general or special order, authorise any person,-(a)to inspect any drain, latrine, urinal, cesspool, pipe sewer or channel in or on any building or land, to which the provisions of this Act apply, and in his discretion, to cause the ground to be opened for the purpose of preventing or removing any nuisance arising from the drain, latrine, urinal, cesspool, pipe sewer or channel, as the case may be;(b)to examine works under construction in a slum area, to take levels or to remove, test, examine, replace or read any meter.(2)If, on such inspection, the opening of the ground is found to be necessary for the prevention or removal of a nuisance, the expenses thereby incurred shall be paid by the owner or occupier of the land or building, but if it is found that no nuisance exists, or but for such opening would have arisen, the ground or portion of any building, drain, or other work opened, damaged or removed for the purpose of such inspection shall be filled in, reinstated or made good, as the case may be, by the Competent Authority at its own cost.
