Section 49(2) in Rajasthan Special Investment Regions Act, 2016
(2)It shall be lawful for any person authorized under sub-section (1) to make an entry for the purpose of inspection or search and 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 occupier is absent or, being present, refuses to open such door, gate or barrier.
