Section 253(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] or any person authorised by him in this behalf may enter any factory, workshop or work-place-(a)at any time between sunrise and sunset;(b)at any time when any industry is being carried on; and(c)at any time by day or by night, if he has reason to believe that any offence is being committed under section 250 or section 251.
