Section 548 in Kolkata Municipal Corporation Act, 1980
548. Consent ordinarily to be obtained.
- Save as otherwise provided in this Act or the rules or the regulations made thereunder, no land or building shall be entered without the consent of the occupier. or if there is no occupier, of the owner thereof and no such entry shall be made. without giving such owner or occupier, as the case may be, not less than . twenty-four hours' written notice of the intention to make such entryProvided that no such notice shall be necessary, if the land or the building to be entered is a factory or workshop or trade premises or place used for any of the purpose specified in section 435 or stable for horses or shed for cattle or latrine or urinal or work under construction, or for the purpose of ascertaining whether any animal intended for human food is slaughtered on such land or in such building in contravention of this Act or the rules or the regulations made thereunder.
