Section 9 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
9. Power of entry in land and buildings. -
The Controller may authorise any person to enter upon or into any land or building with or without assistants or workmen for the purpose of -(a)making any enquiry, inspection, measurement or survey or taking levels of such land or buildings;(b)examining works under construction or ascertaining the course or sewers and drains; or(c)ascertaining whether any land is being or has been used, or developed or any other act is being or has been done in contravention of any direction issued under section 4 or without the permission referred to in section 7 or in contravention of any condition subject to which such permission has been granted :Provided that no such entry shall be made except between the hours of sunrise and sunset and without giving not less than ninety-six hours written notice or in a case of emergency, not less than forty-eight hours written notice to the occupier, or if there be no occupier, to the owner of the building or land.
