Section 38 in Gujarat Industrial Development Act, 1962
38. Power of entry.
- Any officer of the State Government, any [Director] [This word was substituted for the world 'member', by Gujarat 11 of 1986, Section 22 (w.e.f. 01-07-1986).] of the Corporation and any person either generally or specially authorised by the Corporation in this behalf, may enter into any land or building with or without assistant or workmen for the purpose of-(a)making any inspection, survey, measurement, valuation or enquiry or taking levels of such land or buildings;(b)examining works under construction and ascertaining the course of sewers and drains;(c)digging or boring into the sub-soil;(d)setting out boundaries and intended lines of work;(e)marking such levels, boundaries and lines by placing marks and cutting trenches;(f)doing any other thing necessary for the efficient administration of this Act;Provided that-(i)no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier, to the owner of the land or building ;(ii)sufficient opportunity shall in every instance be given to enable women (if any) to withdraw from such land or building ;(iii)due regard shall always be had, so far as may be compatible, with the exigencies of the purpose of which the entry is made, to social and religious usage of the occupants of the land or building entered.
