Section 40 in Assam Industrial Infrastructure Development Corporation Act, 1990
40. Power of entry.
- Any officer of the State Government, any member of the Corporation, and any person either generally or specially authorized by the Corporation in this behalf, may enter into or upon any land or building with or without assistance of workman for the purpose of-(a)Making any inspection, survey, measurement, valuation or enquiry or taking levels of such land or building;(b)Examining works under construction and ascertaining the course of sewers and drains;(c)Digging or boring into the sub-soil;(d)Setting out boundaries and intended lines of work;(e)Marking such level, boundaries and lines by placing marks and cutting trenches;(f)Doing any other thing necessary for the efficient administration of this Act:Provided that-(i)No such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the occupier, or if there be no occupier, to the owner of the land or building;(ii)Sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building;(iii)Due regards should always be had, so far as may be compatible with the exogenous of the purpose for which the entry is made, to the social and religious usages of the occupant of the land or building entered.
