Section 22(7) in Chandigarh (Sale of Sites and Buildings) Rules, 1960
(7)The vendor may by his officers and servants at all reasonable times and in a reasonable manner after 24 hours notice, in writing, enter in and upon any part of the said site or building erected thereon for the purposes of ascertaining that the transferee has duly performed and observed the covenants and conditions to be performed and observed by him under these presents.
