Section 264(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The Municipal Commissioner and any person appointed under sub-section (1) may, for the purpose of inspecting, repairing or executing any work in, upon or in connection with any waterworks or water connection at all reasonable times -(a)enter upon and pass through any land within or without the City. adjacent to or in the vicinity of such waterworks, or water connection in whomsoever such land may vest;(b)cause to be conveyed into and through any such land all necessary men, materials, tools and implements.
