Section 209 in Karnataka Municipal Corporations Act, 1976
209. Power to enter premises to detect waste or misuse of water.
- The Commissioner or any officer authorised by the corporation may, between sunrise and sunset, enter any premises supplied with water by the corporation in order to examine if there is any waste or misuse of such water and the Commissioner or such officer shall not be refused admittance to the premises nor shall he be obstructed by any person in making his examination.
