Section 19 in The Himachal Pradesh Panchayati Raj Act, 1994
19. Power of entry and inspection.
- The Pradhan of the Gram Panchayat, and if authorized in writing in this behalf by the Gram Panchayat, Up-Pradhan or any other member may enter into or upon any building or land, with or without assistance or workmen in order to make an inspection or survey or to execute a work which a Gram Panchayat is authorised to make or execute by this Act or the rules or bye-laws mark thereunder:Provided that -(a)no such entry shall be made between sun-set and sun-rise;(b)sufficient notice shall, in very instance, be given even when any premise can otherwise be entered without notice to enable the inmates of an apartment occupied by women to remove themselves to some part of the premises where their privacy shall not be disturbed; and(c)due regard shall always be had to the social and religious usages of the occupants of the premises entered.
