Section 165 in The New Delhi Municipal Council Act, 1994
165. Power to enter premises to detect waste or misuse of water.
- The Chairperson or any municipal officer authorised by the Chairperson in writing may, between sunrise and sunset, enter any premises supplied with water by the Council in order to examine if there be any waste or misuse of such water and the Chairperson or such officer shall not be refused admittance to the premises nor shall be obstructed by any person in making his examination.
