Section 433(1) in The Delhi Municipal Corporation Act, 1957
(1)It shall be lawful for [the Commissioner or any person authorised by him in this behalf] [Substituted by Act 67 of 1993, section 104, for certain words (w.e.f. 1-10-1993)] [***] [The words or the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] or empowered in this behalf by or, under any provision of this Act, to make any entry into 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.
