Section 16 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
16. Power to enter on land.
- If, in the opinion of the Collector, it is desirable for the purpose of this Act so to do, he may, by general or special order, authorise any officer of Government and his subordinate officers and persons employed by him to enter upon any land and to do any act necessary for such purpose:Provided that no person shall enter into any building or any enclosed courtyard or garden attached to a dwelling house, except with the consent of the occupier thereof, without previously giving such occupier at least seven days' notice in writing of his intention to do so.
