Section 60D in Tamil Nadu District Municipalities Act, 1920
60D. Powers of entry into and inspection of premises, etc.
(1)Any person authorised in this behalf by the State Government may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner, an order under section 60-A should be made in relation to such premises, vehicle, vessel or animal or with a view to securing compliance with any order made under that section.
