Section 381 in Gauhati Municipal Corporation Act, 1971
381. Breaking into.
(1)It shall be lawful for the Commissioner or any person authorised or empowered in this behalf by or under any provision of this Act, to make any entry into any place, and to open or cause to be opened any door, gate or other barrier, if: -(a)He considers the opening thereof necessary for the purpose of such entry; and(b)The owner or occupier is absent or being present refuses to open such door, gate or barrier.(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Commissioner or the person authorised or empowered in this behalf shall call upon two or more respectable inhabitants of the locality in which the place to be entered into a situated to witness the entry or opening and may issue an order in writing to them or any of them so to do.(3)A report shall be made to the Standing Committee as soon as may be after any entry has been made into any place or any door, gate or other barrier has been opened under this section.
