Section 54 in The Orissa Water Supply and Sewerage Board Act, 1991
54. Powers of entry, survey, etc.
(1)Any Officer or servant of the Board authorised by it in that behalf, may, with or without assistants or workmen, enter into 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 work;(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 such Officers or servants of the Board 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 powers under Sub-section (1), he may also enter in similar manner into or upon any adjoining premises for any work authorities by or under this Act 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 an entry into any place to open of cause to be opened any door, gate or other barrier :(a)if he considers the opening thereof necessary for the purpose;(b)if the owner or occupier is absent or being present refused to open such door, gate or barrier.
