Section 264G(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)Any person authorised in this behalf by the District Magistrate 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 264-D should be made in relation to such premises, vehicle, vessel or animal, or with a view to securing compliance with any order made under that section.
