Section 34(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(2)For the purpose of enabling the Board to determine whether there is any unutilised portion of any plot in the industrial area and whether such portion is capable of sub-division so as to make it useful for any other purpose under this Act after sub-division, it shall be lawful for any officer of the Corporation, either generally or specially authorised by the Board in this behalf, and for his servants and workmen at all reasonable hours-(i)to enter upon and survey the plot;(ii)to set out the boundaries of the utilised portion of the plots; and(iii)to do all other acts necessary for the purposes aforesaid.
