Section 118B in The Bihar and Orissa Local Self-Government Act, 1885
118B. Power of entry.
- The Union Committee, or any member officer or servant thereof, may enter into or upon any building or land, with or without assistants or workmen, in order to make any inspection or execute any work for the purpose of, or in pursuance of Section 115, Section 116, Section 117, Section 118 or Section 118-A:Provided as follows:-(a)no such entry shall be made between sunset and sunrise;(b)no dwelling house shall be so entered unless 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; and(c)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.
