Section 379 in Gauhati Municipal Corporation Act, 1971
379. Power of entry and inspection.
- The Commissioner or any municipal employee authorised or empowered in this behalf by or under any provision of this Act, may at all reasonable hours enter into or upon any land or building with or without assistants and workmen for the purpose of -(a)Ascertaining whether there is or has been on or in connection with the land or building any contravention of the provisions of the Act or any rule or bye-law made thereunder;(b)Ascertaining whether or not circumstances exist which would authorise or require the Commissioner or any municipal employee authorised or employed in this behalf to take any action or execute any work under this Act or any rule or bye-law made thereunder;(c)Taking any action or executing any work authorised or required by this Act or any rule or bye-law made thereunder;(d)Any inquiry, inspection examination, measurement, valuation or survey authorised or required by or under this Act or necessary for the proper administration of this Act; and(e)Efficient discharge of the functions generally by any of the municipal authorities under this Act or any rule or bye-law made thereunder.
