Section 54(3) in The Orissa Water Supply and Sewerage Board Act, 1991
(3)It shall be lawful for any authorised Officer or servant to make an entry into any place to open of cause to be opened any door, gate or other barrier :(a)if he considers the opening thereof necessary for the purpose;(b)if the owner or occupier is absent or being present refused to open such door, gate or barrier.
