Section 49 in Arunachal Pradesh Urban and Country Planning Act, 2007
49. Power on entry.
(1)The Director Town Planning/ Chief Town Planner, as the Secretary to State Urban Development & Planning Authority or any other Officer of Local Planning Authority or any person authorized by the State Government/ State Urban and Country Planning Board or any Local Planning Authority in this behalf may enter into or upon any land or building with or without assistants or workmen for the purpose of-(a)making any enquiry, inspection, measurement or survey or taking levels of such land or building:(b)setting out boundaries and intended lines of works;(c)marking such levels, boundaries and lines by placing market and cutting trenches;(d)examining works under construction and ascertaining the course of sewers and drains ;(e)digging or boring into the sub-soil;(f)ascertaining whether any land is being or has been developed in contravention of any provision of this Act or rules on regulations thereunder ;(g)doing any other acts necessary for the efficient administration of this Act; Provided that -(i)in the case of any building used as a dwelling house or upon any enclosed part or garden attached to such a building no such entry shall be made (unless with the consent of the occupier thereof) without giving such occupier at least 24 hours notice in writing of the intention to enter;(ii)sufficient opportunity shall in every instance be given to enable women (if any) to withdraw from such land or building(iii)due regard shall always be had, so far as may be compatible 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 entered.(2)The power of the Director Town Planning/ Chief Town Planner, as the Secretary, State Urban Development & Planning Authority under sub-section (1) shall extend to the whole of the State and the power of any other officer of any Local Planning Authority under sub-section (1) shall extend only to its planning area and such other area which the State Government/ State Urban and Country Planning Board may have directed to be included in a Development Plan.(3)Any person who obstructs the entry of a person empowered or authorized under this section to enter into or upon any land or building or molests such person after such entry shall be punishable with imprisonment for a term which may extend to six months Or with fine which may extend to five thousand rupees, or with both.
