Section 106CC in Uttarakhand Panchayati Raj Act, 2016
106CC. Powers of entry.
- It shall be lawful for a person authorized to make an entry for the purpose of inspection, or of search, to open or cause to be opened a door, gate or other barrier-(a)if he considers the opening thereof necessary, for the purpose of such entry, inspection or search, and(b)if the owner or occupier is absent or being present, refuses to open such door, gate, or barrier.Obstruction to persons employed by Zila Panchayat or Kshettra Panchayat
