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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh Capital Region Development Authority Act, 2014

20. Power of entry and power to demarcate and survey.

- The Commissioner may authorize any person to enter into or upon any land or building with or without the assistance of workmen for the purpose of;-
(1)making any enquiry, inspection, measurement or survey or taking levels of such land or building;
(2)examining works under construction and ascertaining the course of public utilities and drains or any aspect of public safety;
(3)digging or boring into the sub-soil;
(4)setting out boundaries and demarcation of intended alignment of roads, public utilities and other works;
(5)making such levels, boundaries, demarcations and lines by placing marks and cutting trenches;
(6)ascertaining whether any land or property is being affected in any development plan or development scheme or road or public utility alignment;
(7)grounding of new alignment of roads or road widening or alignment of existing or new communication network/electric lines;
(8)ascertaining whether any land or property is being or has been developed in accordance with the development permission or in contravention of the provisions of the Act, or conditions subject to which the development permission has been issued are being or have been complied with or not;
(9)doing any other thing necessary for the implementation of any development plan or development scheme or other provisions for the efficient implementation of the Act:Provided that,-
(a)no such entry shall be made except between the hours of 6 A.M. and 6 P.M.;
(b)the development rights of the owner of the land would not be affected by such actions or by grounding of the said network;
(c)due regard shall always be had so far as may be possible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the land or building or property entered or surveyed or demarcated;
(d)sufficient opportunity shall in every instance be given to enable women, if any, to withdraw from such land or building or property.