Section 251(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)Subject to the bye-laws made by the Corporation in this behalf, the Commissioner may, at any time, by day or night, and without notice, enter into or upon any premises used for any of the purposes mentioned in Section 249 or upon any premises in which furnace is employed for the purposes of any trade or manufacture or into any bakery, in order to satisfy himself that there is no contravention of any provision of this Act or any rule or bye-laws made thereunder or of any condition of any licence granted under this Act, or that no nuisance is being created upon such premises.
