Section 81(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)Any officer of the Nigam or a Jal Sansthan authorised by it in that behalf may, with or without assistants, or workmen, enter into or upon any premises in order -(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take level;(c)to dig or bore into the sub-soil;(d)to set out boundaries and intended lines of work;(e)to mark such levels, boundaries and lines by placing marks and cuttings trenches; or(f)to do any other thing necessary for the purposes of this Act or any rule or regulation or bye-law :Provided that -(i)no such entry into a building shall be made between sunset and sunrise;(ii)no dwelling house or place shall be so entered, except with the consent of the occupier thereof, without giving the occupier at least twenty-four hours notice of the intention to make such entry;(iii)reasonable opportunity and facility shall be allowed to the women occupying any part of a dwelling house to withdraw; and(iv)due regard shall, so far as feasible, be had to the social and religious usages of the occupants of the premises, entered into.
