Section 71D in Chennai City Municipal Corporation Act, 1919
71D. Powers of entry into and inspection of premises, etc.
(1)Any person authorized in this behalf by the State Government may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner, an order under section 71-A should be made in relation to such premises, vehicle, vessel or animals or with a view to securing compliance with any order made under that section.(2)In this section, the expressions "premises" and "vehicle" have the same meaning as in section 71-A.
