Section 560(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The Municipal Commissioner or such authorised person shall not use any force for the purpose of effecting any entry under sub-section (1), unless -(i)such entry cannot otherwise be effected, and(ii)there is reason to believe that an offence is being or has been committed against any provisions of this Act or rule or bye-law made thereunder.
