Section 268(1) in Siliguri Municipal Corporation Act, 1990
(1)Subject to the provisions of the Code of Criminal Procedure, 1973 (2 of 1974), in identical matters, the Chief Executive Officer or any other officer or employee of the Corporation, authorized by the Chief Executive Officer or empowered under this Act in this behalf, may enter into or upon any land or building with or without assistance for the purpose of enquiry, inspection, execution of any work or discharge of any function authorized under this Act or the rules or the regulations made thereunder.
