Section 222(b) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(b)except when it is in this Act or in rules or bye-laws otherwise expressly provided, no building which is used as a human dwelling shall be so entered, except with the consent of the occupier thereof, without giving the said occupier not less than four hour's previous written notice of the intention to make such entry; and
