Section 132 in The Coimbatore City Municipal Corporation Act, 1981
132. Commissioners power to call for information and to enter upon premises.
(1)For the purpose of assessing the properly tax, the Commissioner may, by notice, call on the owner or occupier of any building or land to furnish him within thirty days after the service of the notice where the notice is served upon the Government, a railway administration or a company and within fifteen days after such service in other cases with returns of the rent payable for the building or land, the cost of erecting the building and the measurement of the land and with such other information as the Commissioner may require, and every owner or occupier upon whom any such notice is served shall be bound to comply with it and to make a true return to the best of his knowledge or belief.(2)For the purpose aforesaid the Commissioner may enter, inspect, survey and measure any building or land, after giving twenty-four hours notice to the owner or occupier.The Profession Tax
