Section 107 in The Rajasthan District Boards Act, 1954
107. Powers for effecting entry.
- It shall be lawful for a person authorized under the provisions of the preceding section to make an entry for the purpose of inspection 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, and(b)if the owner or occupier is absent, or, being present, refuses to open such door, gate or barrier.
