Section 49(1) in Rajasthan Special Investment Regions Act, 2016
(1)The Regional Development Authority may authorize any person to enter into or upon any land or building with or without assistants or workmen for the purpose of, -(a)preparation of any plans or schemes required under this Act, carrying out any surveys, making any measurement or taking levels of such land or building;(b)digging or boring into the sub-soil;(c)setting out boundaries and intended lines of works;(d)making such levels, boundaries and lines by placing mark, and cutting trenches;(e)examining works under construction and ascertaining the course of sewers and drains;(f)making any enquiry, inspection or search for ascertaining contravention of this Act or the rules and regulations made thereunder; or(g)doing any other thing necessary for the efficient administration of this Act:Provided that -(i)no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice at least of twenty four hours to the occupier, or if there be no occupier, to the owner of the land or building; and(ii)intimation shall be given in every instance to enable the inmates of any apartment appropriated to females to shift to such part where their privacy may not be disturbed.
