Section 205(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)Subject to the provisions of this Act, on receipt of any such order bearing the signature of the Commissioner, the person in whose favour it is made or any agent or person employed by him for the purpose may, alter giving to the owner or occupier of the land reasonable written notice of his intention to do so, enter upon the said land with assistants and workmen at any time between sunrise and sunset, and execute the necessary work.
