Section 12(2) in The Punjab Apartment Ownership Act, 1995
(2)Where the lessee has any reason to suspect that there has been any breach by the apartment owner (hereinafter referred to as the defaulting apartment owner) of the terms and conditions of the sub-lease, in respect of the land appurtenant to the apartment, he may himself inspect such land and make a report as to whether there has been any breach of the terms and conditions of any sub-lease in respect of such land and if so, the nature and extent of such breach and for this purpose, it shall be lawful for the person authorised by him to enter into, and to be in the land in relation to which such breach has been or is suspected to have been committed.
