Section 83 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
83. Power of entry and inspection.
- The Chief Engineer, the Public Health Engineer or any officer authorized by the Board in this behalf or empowered in this behalf by or under the provisions of this Act may enter into or upon any land or building with or without assistants and workmen-(a)For the purpose or ascertaining whether there is or has been or in connection with the land or building any contravention of the provisions of this Act or any rule or regulation made there under;(b)For the purpose of ascertaining whether or not circumstances exist which would authorize or require the Board or any officer authorised or empowered in this behalf to take action or execute any work under this Act or any rule or regulation made there under;(c)For the purpose of taking any action or executing any work authorised or required by this Act or any rule or regulation made there under;(d)To make any inquiry, inspection, examination, measurement, valuation or survey authorised or required by or under this Act, or necessary for the proper administration of this Act;(e)Generally for the purpose of efficient discharge of the functioning by any officer of the Board under this Act or any rule regulation made there under.
