Section 560(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner or any Corporation officer or servant authorised by him in this behalf may enter into or upon any premises, with or without assistants or workmen, which he is empowered by or under the provisions of this Act or the rules to enter or inspect or in order to make any inspection, search, survey, measurement, valuation or inquiry or to execute any work which is authorised by or under this Act or which it is necessary for any of the purposes, or in pursuance of any of the provisions, of this Act, or of any rules, bye-laws or regulations thereunder to make or execute.
