Section 73 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
73. Power of entry. -
It shall be lawful for the General Manager or any officer authorised by him in this behalf to enter into or upon any land or building within the District with or without assistants or workmen in order to make any enquiry, inspection, measurement or valuation, or to execute any work which is authorised by or under this Act or which it is necessary to execute for any of the purposes or in pursuance of any of the provisions of this Act or of any rule or regulation made thereunder:Provided that before entering upon such land or building notice of the intention to do so shall be given to the owner or occupier or both in such manner as may be provided by regulations.
