- Any officer or servant of a Panchayat may enter into or upon any building or land with or without assistants or workmen, in order to make any inspection or execute any work for any of the purposes of this Act:Provided that -(a)no such entry shall be made between sunset and sunrise;(b)unless the entry be with the consent of its occupier, no dwelling house shall be so entered without giving reasonable previous notice signed by the Sarpanch or by a person duly authorised by him in this behalf of the intention to make such entry; and(c)due regard shall be had in making such entry to the social and religious usages of the occupants of the premises entered;
