- The Commissioner, every Assistant Commissioner, every inspector and such other officers and persons as may be authorised the State Government in this behalf shall have power -(a)to enter on and inspect or cause to be entered on and inspected any property belonging to a public trust,(b)to call for or inspect any extract from any proceeding of the trustee of any public trust or any book or account in the possession of or under the control of the trustee:Provided that, in entering upon any property belonging to the public trust, the officer maKing the entry shall gives reasonable notice to the trustee and shall have due regard to the religious practices and usages of the trust.
