Section 93(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)It shall be lawful for the Chief Engineer, the Water Supply Engineer, the Sanitary Engineer, or any officer authorised in this behalf by the Board 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,-(a)if he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent or being present refuses to open such door, gate or barrier.
