Section 40 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
40. Power of entry.
- Any officer of the State Government, any Director of the Board, and any person either generally or specially authorised by the Board in this behalf, may enter into or upon any land or building with or without assistance of workmen for the purpose of-(a)making any inspection, survey, measurement, valuation or enquiry or taking levels of such land or building;(b)examining works under construction and ascertaining the course of sewers and drains;(c)digging or boring into the sub-soil;(d)setting out boundaries and intended lines of work;(e)marking such levels, boundaries and lines by placing marks and cutting trenches;(f)doing any other thing necessary for the efficient administration of this Act :Provided that-(i)no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier, to the owner of the land or building;(ii)sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building; and(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building entered.
