Section 53(1) in Kerala Water Supply and Sewerage Act, 1986
(1)Any Officer of the Authority authorised by it in that behalf may with or without assistance of workmen enter into or upon any premises in order -(a)to make any inspection, survey, measurement or enquiry ;(b)to take level ;(c)to dig or bore into the sub-soil ;(d)to set out boundaries and intended lines of work ;(e)to mark such levels, boundaries and lines by placing marks and cutting trenches ; or(f)to do any other thing necessary for the purpose of this Act or any rule or regulation made thereunder.Provided that -(i)no such entry into a building shall be made between sunset and sunrises;(ii)no dwelling house or place shall be so entered except with the consent of the occupier thereof or without giving the occupier at least twenty four hours notice of the intention to make such entry ;(iii)reasonable opportunity and facility shall be allowed to the women occupying any part of a dwelling house to withdraw ; and(iv)due regard shall, so far as feasible, be paid to the social and religious customs and usages of the occupants of the premises entered into.
