Section 11(2) in The Orissa Fire Service Act, 1993
(2)If any information required under Sub-section (1) is not furnished within a reasonable time, or the Director or the member so authorised has reason to believe that any information furnished is inaccurate, the Director or the member so authorised may, for the purpose of obtaining or verifying the information, enter into any such building or any place, with or without assistance, after giving such notice to the owner or occupier as may be prescribed ;Provided that-(a)no such entry shall be made between sunset and sunrise; and(b)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 buildings or places entered.
