Section 546(1) in Kolkata Municipal Corporation Act, 1980
(1)It shall be lawful for the Municipal Commissioner, or any person authorised by him or empowered by or under this Act, in this behalf '[to make any entry into, and to cause to be vacated, any place] [Substituted by section 23(a) of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f 4.12.1995, for 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 the occupier is absent or being present refuses to open such door, gate or barrier '[or to vacate such place] [Inserted by section 23(b), of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act of 1996) W.r.e.f. 4.12.1995.].
