Section 546 in The Calcutta Municipal Corporation Act, 1980
546. Breaking into building. -
(1)It shall be lawful for the Municipal Commissioner, or any person authorised by him or empowered by or under this Act, in this behalf [to make any entry into, and to cause to be vacated, any place] [Words substituted by W.B. Act 6 of 1996.] and to open or cause to the 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 the occupier is absent or being present refuses to open such door, gate or barrier [or to vacate such place] [Words Inserted by W.B. Act 6 of 1996.].(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Municipal Commissioner or the person authorised or empowered in this behalf shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate to witness the entry or the opening and may issue an order in writing to them or any of them so to do.(3)A report shall be made to the Mayor-in-Council as soon as may be after any entry has been made into any place or any door, gate or other barrier has been opened under this section.
