Section 230 in The Chhattisgarh Municipalities Act, 1961
230. Power to enter and inspect etc., buildings.
- It shall be lawful for the President, Vice-President Chairman of [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], Chief Municipal Officer or Councillor or any officer, authorised by the Council in this behalf, at any time between sunrise and sunset after due notice to enter into and inspect all buildings and lands, and by written notice to direct for sanitary reasons all or any part thereof to be forthwith internally and externally lime-washed or otherwise cleansed.
