Section 8 in The U.P. (Regulation Of Building Operations) Act, 1958
8. Powers of entry in buildings. -
The Prescribed Authority may authorize any person to enter into or upon any site or building with or without assistants or workmen for the purpose of -(a)making an enquiry, inspection, measurement or survey or taking levels of such site or buildings;(b)examining works under construction or ascertaining the course of sewers of drains;(c)ascertaining whether any site is being or has been developed or any building is being or has been erected in contravention of [any regulation made under this Act] [Substituted by U.P. Act No. 41 of 1976.] or without the permission referred to in Section 6 or in contravention of any condition subject to which such permission has been granted:Provided that no entry shall be made except between the hours of sunrise and sunset and without giving not less than twenty-four hours' written notice to the occupier or if there be no occupier, to the owner of the building or land.[8A. The Prescribed Authority may, after obtaining the sanction of the State Government, delegate all or any of its powers and functions to an officer or authority subordinate to it] [Added by U.P. Act No. 11 of 1960.]
