Section 123A(3) in The Delhi Municipal Corporation Act, 1957
(3)The Commissioner or any person subordinate to him and duly authorised by him in this behalf, in writing, or any licensed architect, may, with or without giving any previous notice to the owner or the occupier of any land or building, enter upon, and make any inspection or survey, and take measurement of such land or building with a view to verifying the statement made in the return for such land or building or for collecting the particulars, referred to in sub-section (1) in respect of such land or building:Provided that no such entry shall be made except between the hours of sunrise and sunset.
