Section 142(1) in Haryana Municipal Corporation Act, 1994
(1)The Commissioner or any other person authorised by him in this behalf, may without giving any previous notice, enter upon and make an inspection of -(a)any land or building for the purpose of determining the rateable value of such land or building;(b)any stable, garage, or coach house or any place wherein he may have reason to believe that there is any vehicle or animal liable to a tax or fee under this Act;(c)any place or premises which he has reason to believe are being used or are about to be used for any performance or show in respect of which the show-tax is payable or would be payable; or(d)any land, building or vehicle in or upon which any advertisement liable to fee under this Act is exhibited or displayed.
