Section 104 in The Orissa Development Authorities Act, 1982
104. Returns and inspection.
(1)The Authority shall furnish to the State Government such reports, returns and other information, as the State Government may, from time to time, require.(2)Without prejudice to the provisions of Sub-section (1), the State Government or any officer authorised by the State Government in this behalf, may call for reports, returns and other information from the Authority in regard to the implementation of any development scheme or town planning scheme.(3)Any person authorised by the State Government or the officer referred to in Sub-section (2) may enter into or upon any land without assistants or workmen for ascertaining whether the provisions of the development plan are being or have been implemented, or whether the development is being or has been carried out in accordance with such plan or such scheme.(4)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 concerned land or building.
