Section 213(1) in The M.P. Municipalities Act, 1961
(1)The Council or any officer appointed by it tor such purposes may, after due notice to the owner and subject to the restrictions of this Act, inspect any sewer, drain, privy, water-closet, house-gully or cesspool, and for that purpose at any time between sunrise and sunset, may enter upon any land or buildings with assistants and workmen, and cause the ground to be opened wherever necessary for such inspection causing as little damage as may be.
