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State of Haryana - Section

Section 225 in The Haryana Municipal Act, 1973

225. Power of entry for purpose of preventing spread of disease.

(1)The Health Officer or any other officer authorised by the Committee may enter, at any time, after three hours' notice into any building or premises in which any infectious disease is reported or suspected to exist, for the purpose of inspecting such building or premises.
(2)No such inspection shall be made except in the hours between sunrise and sunset.