Section 546(1) in The Calcutta Municipal Corporation Act, 1980
(1)It shall be lawful for the Municipal Commissioner, or any person authorised by him or empowered by or under this Act, in this behalf [to make any entry into, and to cause to be vacated, any place] [Words substituted by W.B. Act 6 of 1996.] and to open or cause to the opened any door, gate or other barrier, -(a)if he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or the occupier is absent or being present refuses to open such door, gate or barrier [or to vacate such place] [Words Inserted by W.B. Act 6 of 1996.].
