Section 103(1) in The Bihar State Housing Board Act, 1982
(1)The Managing Director or any person either generally or specially authorised by the Managing Director in this behalf may with or without assistants or workmen, enter into or upon any land, in order-(a)to make any inspection, survey, measurement valuation or enquiry.(b)to take levels.(c)to dig or, bore into the sub-soil.(d)to set out boundaries and intended lines of work.(e)to mark such levels, boundaries and lines by placing marks and cutting trenches, or(f)to do any other thing, whenever it is necessary to do so for any of the purposes of this Act or any Rule or Regulation made or scheme sanctioned thereunder or any scheme which the Board intends to frame thereunder:Provided as follows:-(a)no such entry shall be made between sunset and sunrise.(b)no dwelling house, and no public building or hut which is used as dwelling place, shall be so entered, except with the consent of the occupier thereof, without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry,(c)sufficient notice shall in every instance, be given even when any premises may otherwise be entered without notice to enable the inmates of any apartment appropriated to women to remove themselves to some part of the premises where their privacy will not be disturbed,(d)due regard shall always be had so far as may be compatible with the exigencies of the purpose for which the entry is made to the social and religious usages of the occupants of the premises entered.
