Section 10(1) in The U.P. Promotion and Protection of Fruit Trees (Regulation of Harmful Establishments and Housing Schemes) Act, 1985
(1)The Collector or the Director, or any officer authorised by any one of them may, at all reasonable times enter into or upon any harmful establishment or site of any housing scheme, in order to survey or take measurements or to do any other act which may be necessary for carrying out the purposes of this Act.
