Section 86 in The Madurai City Municipal Corporation Act, 1971
86. Powers of entry into, and inspection of, premises, etc.
(1)Any person authorized in this behalf by the Government may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner, an order under section 83 should be made in relation to such premises, vehicle, vessel, or animal or with a view to securing compliance with any order made under that section.(2)In this section, the expression "premises" and "vehicle" shall have the same meaning as in section 83.
