Section 18 in The Bharat Hydro Power Corporation Limited (Acquisition and Transfer of Undertaking) Act, 1996
18. Power of entry.
- Any employee of the State Government or the Board or any other person authorised in this behalf by general or special order by the State Government or the Board or the Commission as the case may be, may, at any time, after giving the company a reasonable notice, enter upon any land or premises in its possession and make any survey, examination or investigation, preliminary or incidental to the purposes of this Act :
