Section 381(1) in Gauhati Municipal Corporation Act, 1971
(1)It shall be lawful for the Commissioner or any person authorised or empowered in this behalf by or under any provision of this Act, to make any entry into any place, and to open or cause to be opened any door, gate or other barrier, if: -(a)He considers the opening thereof necessary for the purpose of such entry; and(b)The owner or occupier is absent or being present refuses to open such door, gate or barrier.
