Section 18 in Punjab Urban Estates (Development and Regulation) Act, 1964
18. Powers of entry on buildings or land.
- The Chief Administrator may authorise any person after giving twenty-four hours notice to the occupier or if there be no occupier to the owner, of any building or land, at any time between sunrise and sunset-(a)to enter on and to survey, and to take levels or measurements of any buildings or land;(b)to enter into any building or on any land for the purpose of examining works under construction or of ascertaining the course of sewers or drains; or(c)to enter into any building or on any land, for the purpose of ascertaining whether any building is being or has been erected or erected without sanction or in contravention of any sanction given under this Act or the rules made thereunder and to tape such measurements and do any other such acts as may be necessary for such purpose.
