- Subject to the conditions and restrictions specified in sub-section (2) of Section 287, the [President] [Substituted by U.P. Act No. 7 of 1949.], the executive officer and, if authorized in this behalf by resolution, any other member, officer or servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may enter, inspect and measure a building for the purposes of valuation, or enter and inspect a stable, coach house or other place wherein there is reason to believe that there is a vehicle or animal liable to taxation under this Act.
