Section 365(5) in Chennai City Municipal Corporation Act, 1919
(5)It shall be the duty of the commissioner to inspect places in respect of which a licence or permission is required by or under this Act, and he may enter any such place between sunrise and sunset, and also between sunset and sunrise if it is open to the public or any industry is being carried on in it at the time; and if he has reason to believe that anything is being done in any place without a licence or permission where the same is required by or under this Act, or otherwise than in conformity with the same, he may at any time by day or night without notice enter such place for the purpose of satisfying himself whether any provision of law, rules, by-laws, regulations, any conditions of a licence or permission or any lawful direction [or prohibition] [Inserted by section 180(iv) by Act X of 1936.] is being contravened and no claim shall lie against any person for any damage or inconvenience [necessarily] [Inserted by section 180(iv) by Act X of 1936.] caused by the exercise of powers under this sub-section by the commissioner or any person to whom he has lawfully delegated this powers or by the use of any force necessary for effecting an entrance under this sub-section.
