Section 310(2) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(2)If the Zonal Commissioner or any person so authorised by him hasreason to believe that in any place any animal intended for human food is beingslaughtered or any carcass is being skinned or cut up or that any food is beingmanufactured, stored, prepared, packed, cleansed, kept or exposed for sale orsold without, or otherwise than in conformity with a licence, he may enter anysuch place without notice, at any time by day or night for the purpose ofsatisfying himself whether any provision of this Act, bye-laws, or regulations orany condition of a licence is being contravened.
