Section 27(7) in Rail Land Development Authority (Constitution) Rules, 2007
(7)Subject to any regulations made in this behalf, any person, generally or specially authorised by the Authority in this behalf, may whenever it is necessary to do so at all reasonable times, enter upon any land or premises to carry out the following activities namely:-(a)make any inspection, survey, measurement, valuation or inquiry;(b)take levels;(c)dig or bore into the sub soil;(d)set out boundaries and intended lines of work;(e)mark such levels, boundaries and lines by placing marks and cutting trenches, or(f)do such other acts or things as may be prescribed :Provided that no such person shall enter any boundary or any enclosed court or garden attached to a dwelling house, except with the consent of the occupier thereof and without previously giving such occupier at least twenty four hours notice in writing of his intention to do so.
