Section 556 in The Orissa Municipal Corporation Act, 2003
556. Inspection of premises used for manufacture etc.
(1)The Commissioner may, at any time but at reasonable hours without notice, enter into or upon any premises used for any of the purpose mentioned in Section 554 and upon any premises in which a furnace is employed for the purpose of any trade or manufacture, and into any bake-house, in order to satisfy himself as to whether any provision of this Act or any bye-law made thereunder or any condition of any licence granted under this Act is being contravened and as to whether any nuisance is created upon such premises.(2)No claim shall lie against any person for compensation for any damage necessarily caused by any such entry or by the use of any force necessary for effecting such entry ;Provided that force shall not be used for effecting an entry, unless there is reason to believe that an offence is being committed against some provision of this Act or some bye-law made under this Act.
