28. Entry and Inspection.- The Sarpanch of the Gram Panchayat and, if authorised in writing in this behalf by the Gram Panchayat, any other Panch may enter into or upon any building or land, with or without assistants or workmen, in order to make an inspection or survey or to execute a work which a Gram Panchayat is authorised by this Act or by rules or by-laws made thereunder to make or execute, or which it is necessary for a Gram Panchayat for any of the purposes or in pursuance of any of the provisions of this Act or of rules or by-laws, to make or execute:
Provided that-(a)except when it is under this Act otherwise expressly provided no such entry shall be made between sunset and sunrise;(b)sufficient notice shall in every instance be given even when any premises can otherwise be entered without notice to enable the inmates of an apartment, occupied by women to remove themselves to some part of the premises where their privacy shall not be disturbed; and(c)due regard shall always be had to the social and religious usages of the occupants of the premises entered.
