Section 370(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The Municipal Commissioner may make an entry for the purpose of inspection or search and may open or cause to be opened a door, gate or other barrier -(a)if he considers the opening thereof necessary for the purpose of such entry, inspection or search, and(b)if the owner or occupier is absent, or being present refuses to open such door or gate or barrier.
