Section 93 in Bangalore Water Supply and Sewerage Act, 1964
93. Breaking into buildings.
(1)It shall be lawful for the Chief Engineer, the Water Supply Engineer, the Sanitary Engineer, or any officer authorised in this behalf by the Board or empowered in this behalf by, or under any provision of this Act, 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.(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Chief Engineer, the Water Supply Engineer, the Sanitary Engineer or the person authorised or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate, to witness the entry or opening and may issue an order in writing to them or any of them so to do.(3)A report shall be made to the Board as soon as may be after any entry has been made into any place or any door, gate or other barrier has been opened under this section.
