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State of West Bengal - Section

Section 219 in West Bengal Municipal Corporation Act, 2006

219. Power to enter premises to detect waste or misuse of water.

- The Commissioner, or any officer of the Corporation authorised by the Commissioner, in writing, may. between sunrise and sunset, enter any premises supplied with water by the Corporation in order to examine if there is any waste or misuse of such water and the Commissioner or such officer, as the case may be, shall not be refused admittance to the premises or obstructed by any person in making such examination.