Section 370 in Uttar Pradesh Municipal Corporation Act, 1959
370. Power of entry.
(1)The Municipal Commissioner may, subject to the provisions of Section 562 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 marks and cutting trenches, or(f)to do any other thing,whenever it is necessary to do so for any of the purposes of this Chapter, any rule or bye-law made, or scheme sanctioned under this Chapter.(2)Whenever the Municipal Commissioner enters into or upon any land in pursuance of sub-section (1), the Corporation shall pay for any damage that may be caused.(3)The Municipal Commissioner may make an entry for the purpose of inspection or search and may open or cause to be opened a door, gate or other barrier -(a)if he considers the opening thereof necessary for the purpose of such entry, inspection or search, and(b)if the owner or occupier is absent, or being present refuses to open such door or gate or barrier.
