(1)Any Irrigation Officer, or any person acting under the general or special Order in writing of an Irrigation Officer, may-(a)enter upon any lands adjacent to any irrigation work or watercourse, or through which any irrigation work or water-course is to be made, and undertake surveys or levels thereon;(b)dig and bore into sub-soil;(c)make and set up suitable land-marks, level-marks, watergauges and other apparatus;(d)do all other arts necessary for the proper prosecution of any inquiry relating to any existing or projected irrigation work or watercourse under the charge of the said Irrigation Officer;(e)where otherwise such inquiry cannot be completed, cut down and clear away any part of any standing crop, fence or jungle; and(f)enter upon any land or building for the purpose of inspecting or regulating the use of the water supplied, or of measuring the lands, irrigated thereby or chargeable with irrigation revenue and of doing all things necessary for the proper regulation and management of any irrigation work :Provided that, if such Irrigation Officer or person proposes to enter into any building or any enclosed court attached to a dwelling house, he shall give the occupier of such building or Court at least twenty-four hours' notice in writing of his intention to do so.
