Section 214(1) in Rajasthan Municipalities Act, 2009
(1)The Chief Municipal Officer or any other officer authorized by him for such purpose may, subject to the provisions of this Act, inspect any sewer, drain, privy, water-closet, house-gully or cess-pool and for that purpose, at any time between sunrise and sunset, enter upon any lands or buildings with assistants and workmen and cause the ground to be opened where he or it may think fit, doing as little damage as may be.
