- [The Housing Commissioner or any person either generally or specially authorised by him or the Board] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.] in this behalf may, with or without assistants or workmen, enter into or upon any land, in order,-(a)to make any inspection, survey measurement, valuation inquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set boundaries and intended lines of work;(e)to make such levels, boundaries and lines of works and cutting trenches; or(f)to do any other thing;whenever it is necessary to do so, for any of the purposes of this Act or any rules made or scheme sanctioned thereunder:Provided that,-(i)no such entry shall be made between sunset and sunrise;(ii)no dwelling house and no public building which is used as a dwelling place, shall be so entered, except with the consent of the occupier thereof, and without giving the said occupier at least twenty-four hours' previous written notice of the intention to make such entry;(iii)sufficient notice shall in every instance be given, even when any premises may otherwise be entered without notice, to enable the inmates of any apartment occupied by women to remove themselves to some part of the premises where their privacy will not be disturbed;(iv)due regard shall always be had, so far as may be compatible with the exigencies of the purposes for which the entry is made, to the social and religious usages of the occupants of the premises entered.
