Section 85(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
(1)It shall be lawful for the Chief Engineer, the Public Health Engineer, or any officer authorised in this behalf by the Board, or empowered in this behalf by or under any provision of this Act, to make any entry in to any place and 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;
