Section 268 in Siliguri Municipal Corporation Act, 1990
268. Entry and inspection.
(1)Subject to the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), in identical matters, the Chief Executive Officer or any other officer or employee of the Corporation, authorized by the Chief Executive Officer or empowered under this Act in this behalf, may enter into or upon any land or building with or without assistance for the purpose of enquiry, inspection, execution of any work or discharge of any function authorized under this Act or the rules or the regulations made thereunder.(2)It shall be lawful for the Chief Executive Officer or any person authorized by him in this behalf to make forcible entry into any land or building or break open any door, gate or other barrier, if the same is considered necessary for carrying out the purposes of this Act, after calling upon two or more respectable inhabitants of the locality to witness such entry or opening.
