Section 671 in The Orissa Municipal Corporation Act, 2003
671. Commissioner may enter any premises for purposes of inspection, surveyor execution of necessary work.
- The Commissioner or any other officer authorized by him in this behalf may enter into or upon any building or land, with or without assistant or workmen in order to make inspection or survey or to execute any work which is authorized by this act or any bye-law framed thereunder to be made or executed, or which it is necessary for any of the purposes, or in pursuance of any of the provisions of this Act or of any such bye-law, to make or execute;Provided that -(a)except when it is in this Act otherwise expressly provided, no such entry shall be made between sunset and sunrise;(b)except when it is in this Act otherwise expressly provided, no building which is used as a human dwelling shall be so entered unless it is with the consent of the occupier thereof, without giving the said occupier not less than twenty four hours previous written notice of the intention to make such entry;(c)sufficient notice shall in every instance be given, even when and premises may otherwise be entered into without notice, to enable the inmates of any apartment appropriated to females, to remove to same part of the premises where their privacy need not be disturbed; and(d)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which entry is made, to the social and religious usages of the occupants of the premises entered.
