Section 15 in U.P. Prevention and Control of Malaria, Dengue, Kala-azar and any Vector Borne Disease Regulations, 2016
15.
For the purpose of enforcing the provisions of these regulations, the Inspecting Officer or any of his subordinates not below the rank of Health or Sanitary Inspector or Malaria Inspector or Surveillance Inspector, Health works and Insect Collectors, may at all reasonable times after giving such notice in writing as may appear to him reasonable, enquire and inspect any land or building within his jurisdiction and the occupier or the owner as the case may be of such land or building shall give all facilities necessary for such entry and inspection, and supply all such information as may be required by him for the purpose aforesaid.
