Section 61(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)Any officer or servant of Board authorised by it in that behalf, may, with or without assistants or workmen, enter into or upon any premises in order-(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set out the boundaries and the intended lines of work;(e)to make such levels, boundaries and lines by placing marks and cutting trenches; or(f)to do any other thing necessary for the purposes of this Act or any rules or regulation or bye-laws:Provided that, in exercising the powers under this sub-section due regard shall be paid by the officer or servant of the Board concerned to the social and religious customs of the occupants of the premises.
