Section 560(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Without prejudice to the generality of the provisions of sub-section (1), the Municipal Commissioner or any Corporation officer or servant authorised by him in this behalf shall have power to enter and inspect any place or article in following cases, namely -(a)any stable, garage, coach-house or any place where any vehicle, boat or animal liable to tax is kept;(b)any land whereon any Corporation drain has been or is proposed to be constructed-under Section 230;(c)any land belonging to any person for the purpose of emptying his own drain into a Corporation drain-under Sections 234, 236, 241 and 242;(d)any land whereon shafts or pipes for ventilating drains are required to be fixed-under Section 249;(e)drains, ventilators, shafts, pipes, cesspools, latrines, urinals, bathing and washing places-under Section 255;(f)any land which provides access to any Corporation waterworks-under Section 264;(g)any premises which are suspected to have been used for any trade or keeping any article in contravention of Section 438;(h)any premises for the use of which a licence is required and has been granted under the provisions of this Act;(i)any building during its erection or any work during its execution;(j)any premises which are provided by the Corporation for the residence of Corporation Officers and servants.
