Section 302 in The Chhattisgarh Municipalities Act, 1961
302. Entry for inspection.
- It shall be lawful for the President, Chief Municipal Officer, Municipal Health Officer or Municipal Engineer or any Councillor authorised by the Council or any officer or servant authorised by the Chief Municipal Officer for such purposes, to enter for the purposes of this Act, between sunrise and sunset with such assistants as he may deem necessary, into and upon any building or land, as well for the purpose of making any survey or inspection they may be entitled to make for the purpose of executing any work authorised by this Act to be executed by them:Provided that, except when herein otherwise provided no building or land which may be occupied at the time shall be entered unless with the-consent of the occupier thereof without 24 hours' written notice thereof having been, given to the said occupier:Provided further that in the case of buildings used as human dwellings, due regard shall be paid to the social and religious customs of the occupiers.
