- The Chief Officer of the Municipality or any other officer or employee of the Municipality, authorised by the Chief Officer in this behalf, or empowered by or under any provision of this Act, may enter into or upon any land or building with or without assistance or workmen, -(a)for the purpose of ascertaining whether there is or has been in connection with the land or the building any contravention of the provisions of this Act or the rules or the regulations made thereunder;(b)for the purpose of ascertaining whether or not circumstances exist which would authorise the Chief Officer or any other officer or employee of the Municipality, authorised by him in this behalf, or empowered by or under any provision of this Act, to take any action or execute any work under this Act or the rules or the regulations made thereunder;(c)for the purpose of taking any action or executing any work authorised or required by this Act or the rules or the regulations made thereunder;(d)to make such inquiry, inspection, examination, measurement, valuation or survey, as may be authored or required by or under this Act or necessary for the proper administration of this Act; and(e)generally for the purpose of efficient discharge of the functions by any of the municipality authorised under this Act or the rules or the regulations made thereunder.
