Section 11 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
11. Power of entry on building or land.
- The Authority may authorize any person to enter into or upon any site of building with or without assistants or workmen, for the purpose of-(a)making any inquiry, inspection, measurement or survey, or taking levels of such site or building;(b)examining works under construction or ascertaining the course of sewers or drains:(c)ascertaining whether any site is being or has been developed, or any building is being or has been erected, in contravention of any direction issued under section 6 or without the permission referred to in section 7 or in contravention of any condition subject to which such permission has been granted; or(d)ascertaining whether any land is being or has been used for the purposes of a charcoal-kiln, pottery-kiln or lime-kiln without a licence or in contravention of any condition subject to which such licence has been granted:Provided that no entry shall be made except between the hours of sunrise and sunset, and without giving not less than twenty-four hours written notice to the occupier, or if there be no occupier, to the owner of the building or land.
