Section 63 in Punjab Water Supply and Sewerage Board Act, 1976
63. Power of entry.
(1)The Managing Member or any person either generally or specially authorised by the Managing Member in this behalf may with or without assistants or workmen, enter into or upon any land in order -(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take levels;(c)to dig or bore into the sub-soil;(d)to set out boundaries and intended lines of work;(e)to mark such levels, boundaries and lines by placing marks and cutting trenches;(f)to place and maintain pipes, drains and other installations upon, along, across or under any land; or(g)to do any other thing whenever it is necessary to do so for any of the purposes of this Act or any rule or regulation made or scheme sanctioned thereunder or any scheme which the Board intends to frame thereunder:Provided that -(a)no such entry shall be made between sunset and sunrise;(b)no dwelling house, and no public building or hut which is used as a dwelling place, shall be so entered, except with the consent of the occupier thereof, without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry;(c)sufficient notice shall, in every instance, be given even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to women to remove themselves to some part of the premises where their privacy will not be disturbed;(d)due regard shall always be had so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the premises entered.(2)Whenever the Managing Member or a person authorised under sub-section (1) enters into or upon any land in pursuance of that sub-section, he shall, at the time of such entry, pay or tender payment for all necessary damage to be done as aforesaid; and in case of dispute as to the sufficiency of the amount so paid or tendered, he shall at once refer the dispute to the Board, whose decision shall be final.
