Section 106(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)For the purpose of making or execution of any scheme any Officers of the Authority authorised in this behalf or persons appointed by the State Government, their subordinates may enter into or upon any land or building with or without assistance or workmen of workmen for the purpose of-(a)making any enquiry, inspection, measurement or survey ort taking levels of such land or building;(b)setting out boundaries and intended lines of works;(c)specifying such levels, boundaries and lines by placing marks for cutting trenches;(d)examining works under construction and ascertaining the course of sewers and drains;(e)Digging or boring into the sub-soil.(f)Ascertaining whether any land is being or has been developed in contravention of any provisions of this Act of rules or regulations made thereunder.(g)Doing any other thing necessary for the efficient administration of this Act.Provided that-(i)in the case of any building used as dewing house, or upon any enclosed part of garden attached to such a building, no such entry shall be made without giving the occupier at least twenty four hours notice in writing of the intention to enter, unless such occupier aggress;(ii)sufficient opportunity shall be given to enable women (if any) to withdraw from such land or building;(iii)due regard shall always be had, so far as may be compatible with the exigencies of the purpose, for entry to the social and religious usages of the occupants of the land or building.
