Section 55(3) in Nagpur Improvement Trust Act, 1936
(3)It shall be lawful for any person authorized under sub-section (1) to enter into or upon any land for the purpose of inspection or search to open or cause to be opened a door, gate or other barrier-(a)if he considers the opening thereof necessary for the purpose of such entry, inspection or search, and(b)if the owner or occupier is absent, or being present refuses to open such door, gate or barrier.
