Section 232 in The City of Nagpur Corporation Act, 1948
232. Inspection of premises used for manufactures, etc.
(1)Subject to the by-laws made by the Corporation in this behalf, the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may, at any time, by day or night, and without notice, enter into or upon any premises used for any of the purposes mentioned in section 230 or upon any premises in which furnace is employed for the purpose of any trade or manufacture, or into any bakery, in order to satisfy himself that there is no contravention of any provision of this Act or any rule or by-law made thereunder or of any condition of any licence granted under this Act, or that no nuisance is being created upon such premises.(2)No claim for compensation shall lie against any person for any damage which may unavoidably be caused by any such entry or by the use of any force necessary for effecting such entry :Provided that force shall not be used for effecting an entry, unless there is reason to believe that an offence is being committed against some provision of this Act or some rules made thereunder.
