Section 88 in The Coimbatore City Municipal Corporation Act, 1981
88. Power of entry into and inspection of premises, etc.
(1)Any person authorized in this behalf by the Government may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for. the purpose of determining whether, and if so in what manner, an order under section 85 should be made in relation to such premises, vehicle, vessel, or animal or with a view to securing compliance with any order made under that section.(2)In this section the expression "premises" and "vehicle" shall have the same meaning as in section 85.
