Section 617(4) in The Orissa Municipal Corporation Act, 2003
(4)It shall be the duty of the Commissioner to inspect places in respect of which a licence or permission is required by or under this Act, and he may enter any such place between sunrise and sunset, and also between sunset and sunrise if it is open to the public or any industry is being carried in it at the time; and if he has reasons to believe that anything is being done in any place without a licence or permission where the same is required by or under this Act, or otherwise than in conformity with the same, he may at any time without notice enter into such place for the purpose of satisfying himself whether any provision of law, rules, or bye-laws, any condition of licence or permission or lawful direction or prohibition is being contravened and no claim shall lie against any person for any damage under this Subsection by the Commissioner or any person to whom he has lawfully delegated his powers, or, by any force necessary for effecting an entrance under this Sub-section.
