Section 26 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
26. Powers of entry.
- Subject to any rules that may be made in this behalf, the authority may authorize any person to enter into or upon any land or building with or without assistants or workmen for the purpose of -(1)making any inquiry, inspection measurement or survey or taking levels of such land or building;(2)examining works under construction and ascertaining the course of sewers and drains;(3)digging or boring into the sub-soil;(4)setting out boundaries and intended lines of work;(5)making such levels, boundaries and lines by placing marks and cutting trenches;(6)ascertaining whether any land is being or has been developed in contravention of the Development plan or in contravention of any condition subject to which permission has been granted, or doing any other thing necessary for the efficient administration of this Act.Explanation. - Every person authorized to enter into or upon any land or building under this section, shall while so acting in pursuance of such authority be deemed to be a public servant for the purposes of section 21 of the Indian Penal Code.
