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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(6) in The Basavakalyan Development Board Act, 2005

(6)In case any [*] [Omitted 'person or' by Karnataka Act No. 14 of 2019, dated 2.3.2019.] authority does anything contrary to the decision given under sub-section (4) as modified in sub-section (5), the Board shall have power to pull down, demolish or remove any development under taken contrary to such decision and recover the cost of such pulling down, demolition or removal from [*] [Omitted 'the person or' by Karnataka Act No. 14 of 2019, dated 2.3.2019.] authority concerned.[24 to 25. ***] [Omitted by Karnataka Act No. 14 of 2019, dated 2.3.2019.]
24. Power of entry.- The Board may authorise any person to enter into or upon any land or building with or without assistants or workmen for the purposes of,-(a) making any enquiry, inspection, measurement or survey or taking levels for such land or building;(b) examining works under construction and ascertaining the course of sewers and drains;(c) digging or boring into the sub-soil;(d) setting out boundaries and intended lines of work;(e) making such levels, boundaries and lines by placing marks and cutting trenches;(f) ascertaining whether any land is being or has been developed in contravention of any plan or in contravention of any conditions subject to which such permission has been granted; 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 to the occupier, or if there be no occupier, to the owner of the land or building;(ii) sufficient opportunity shall in every instance be given to enable women or children, if any, to withdraw from such land or building;(iii) due regard shall always be had, so far as may be, compatible with the exigencies of the purpose for which the entry is made, to the social and religious usage of the occupants of the land or building entered.25. Levy of Fee.- (1) It shall be lawful for the Board to levy, at such rate as may, by the regulations be specified, a fee for grant of permissions under section 23.