Section 556(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner may, at any time but at reasonable hours without notice, enter into or upon any premises used for any of the purpose mentioned in Section 554 and upon any premises in which a furnace is employed for the purpose of any trade or manufacture, and into any bake-house, in order to satisfy himself as to whether any provision of this Act or any bye-law made thereunder or any condition of any licence granted under this Act is being contravened and as to whether any nuisance is created upon such premises.
