Section 21 in Punjab Water Resources (Management and Regulation) Act, 2020
21. Power of entry and inspection.
(1)Any person appointed as Enquiry officer under section 20 or specially empowered by the Authority in this behalf shall have the right to enter, at all reasonable times with such assistance as he may consider necessary, any place for the purpose of determining whether and, if so, in what manner, orders or directions given by the Authority under this Act are being complied with.(2)Any person carrying out operations or processes which utilize water or generate waste water shall be bound to render all assistance without delay for proper inspection of the premises to the person empowered under sub-section (1).
