Section 388(1) in West Bengal Municipal Corporation Act, 2006
(1)Subject to the provisions of the Code of Criminal Procedure 1973, (2 of 1974) in identical matters, the Commissioner or any other officer or other employee of the Corporation, authorised by the Commissioner or empowered under this Act in this behalf, may enter into or upon any land or building with or without assistance for the purpose of enquiry, inspection, execution of any work or discharge of any function authorised under this Act or the rules or the regulations made thereunder.
