Section 387(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)Without prejudice to the generality of the provisions of sub-section (1), the Commissioner or any municipal officer or servant authorised by him in this behalf shall have power to enter and inspect any place or article in the following cases, namely:-(a)any stable, garage, coach-house or any place where any vehicle, boat or animal liable to tax is kept-under section 145;(b)any land whereon any municipal drain has been or is proposed to be constructed-under section 155;(c)any land belonging to any person for the purpose of emptying his own drain into a municipal drain-under sections 159, 161, 167 and 168;(d)any land whereon shafts, or pipes for ventilating drains are required to be fixed-under section 175;(e)drains, ventilators, shafts, pipes, cesspools, latrines, urinals, bathing and washing places-under section 181;(f)any land which provides access to any municipal water work-under section 191;(g)any premises which are suspected to have been used for any trade or keeping any article in contravention of section 376;(h)any premises for the use of which a licence is required and has been granted under the provisions of this Act;(i)any building during its erection or any work during its execution;(j)any premises which are provided by the Corporation for the residence of municipal officers and servants.
