Section 13 in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
13. Power of entry.
- Any employee of the State Government or the Board authorised in this behalf by general or special order by the State Government or the Board, as the case may be, or the Special Officer appointed under Section 10 may, at any time enter upon any land or premises of the undertaking and make any survey, examination or investigation preliminary or incidental to the purposes of this Act.
