- The Building Officer or his duly authorised representative may, after giving previous notice, enter at any reasonable time any building or premises to perform any duty imposed upon him by these rules :Provided that,-(i)in the case of any building used as a dwelling house, or upon any enclosed part of garden attached to such building, no such entry shall be made except between the hours of sunrise and sunset or without giving its occupiers atleast 24 hours, notice in writing of the intention to enter;(ii)sufficient opportunity shall in every instance be given to enable to 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 for which the entry is made, to the social and religious usages of the occupants of the land or building entered.
