Section 53 in Maharashtra Jeevan Authority Act, 1976
53. Power of entry, survey, etc.
(1)Any officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] authorised by it in that behalf, may, with or without assistants or workmen, enter into or upon any premises 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 the boundaries and the intended lines of works;(e)to mark such levels, boundaries and lines by placing marks and cutting trenches; or(f)to do any other thing necessary for the purposes of this Act or any rules or regulations or bye-laws:Provided that, in exercising the powers under this sub-section due regard shall be paid by the officer or servant of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] concerned to the social and religious customs of the occupants of the premises.(2)When any person is entitled to enter into or upon any premises in exercise of the power under sub-section (1), he may, also enter in similar manner into or upon any adjoining premises for any work authorised by or under this Act or for the purpose of depositing therein, any soil, grind-stone or other materials or for obtaining access to such work or for any other purpose connected with the execution of the same.(3)It shall be lawful for any authorised officer or servant to make any entry into any place to open or cause to be opened any door, gate or other barrier-(a)if he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or occupier is absent or being present refuses to open such door, gate or barrier.
