Section 132 in New Town, Kolkata Development Authority Act, 2007
132. Power of entry and inspection.
- The Chairman or any member of the Development Authority or any officer or other employee of the Development Authority authorised by the Development Authority or empowered by or under this Act in this behalf may enter into or upon any land or building with or without assistant or workmen-(a)for the purpose of ascertaining whether, in connection with the land or the building, there is or has been any contravention of the provisions of this Act or the rules or the regulations made thereunder,(b)for the purpose of ascertaining whether or not circumstances exist which render it necessary, or require the Chairman or any member of the Development Authority or any officer or other employee of the Development Authority authorised or empowered in this behalf, to take any action or execute any work under this Act or the rules or the regulations made thereunder;(c)for the purpose o f taking any action or executing any work authorised or required by this Act or the rules or the regulations made' thereunder;(d)to make such inquiry, inspection, examination, measurement, valuation or survey as may be authorised or required by or under this Actor as may be necessary for the proper administration of this Act;(e)generally for the purpose of efficient discharge of the functions by any of the authorities under this Act or the rules or the regulations made thereunder.
