Section 378 in Chennai City Municipal Corporation Act, 1919
378. Power of entry to inspect, survey or execute the work.
- The commissioner [or any person authorized by him in this behalf] [Inserted by section 192 by Act X of 1936.] may enter into or on any building or land with or without assistants or workmen, in order to make any inquiry, inspection, test, examination, survey, measurement or valuation, or for the purpose of [lawfully] [Inserted by section 192(ii) by Act X of 1936.] placing or removing meters, instruments, pipes or apparatus, or to execute any other work which is authorized by the provisions of this Act or of any rule, by-law, regulation or order made under it or which it is necessary for any of the purpose of this Act or in pursuance of any of the said provisions, to make or execute:Provided that -(a)except when it is in this Act otherwise expressly provided, no such entry shall be made between sunset and sunrise;(b)except when it is in this Act otherwise expressly provided, no dwelling house and [no part of a public building or hut] [Substituted for the words 'no public building or hut' by section 192(iii) by Act X of 1936.] which is used as a dwelling place, shall be so entered without the consent of the occupier thereof, unless the said occupier has received at least twenty-four hours' previous notice of the intention to make such entry;(c)sufficient notice shall be, in every case, given even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to females to withdraw to some part of the premises where their privacy may be preserved;(d)due regard shall be paid, so far as may be compatible with the exigencies of the purpose of the entry, to the social and religious usages of the occupants of the premises.
