Section 342(1) in The New Delhi Municipal Council Act, 1994
(1)It shall be lawful for the Chairperson or any person authorised in this behalf by him or empowered in this behalf by or, under any provision of this Act, rules, regulations or bye-laws made thereunder to make any entry into any place, and to open or cause to be opened any door, gate or other barrier-(a)if he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent or being present refuses to open such door, gate or barrier.
