Section 6 in The Jammu and Kashmir Control of Building Operations Act, 1988
6. Power of entry on building or land.
- The Authority may authorise any person to enter into or upon any site or building with or without assistants or workmen for the purpose of:-(a)making any enquiry, inspection, measurement or survey or taking levels on such site or building or both;(b)examining works under construction or ascertaining the course of sewers or drains;(c)ascertaining whether any site is being or has been developed or any building is being or has been erected without the permission referred to in section 4 or in contravention of any condition subject to which such permission has been granted:Provided that:-(i)no entry shall be made except between the hours of sun-rise and sun-set and without giving not less than twenty four hours written notice to the occupier, or if there is no occupier to the owner of the building or land ;(ii)sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building.
