(3)A report shall be made to, -(a)the Standing Committee, in the case of a Municipal Corporation or a Class 'A' or a Class 'B' Municipal Council; and(b)the Municipality, in the case of Class 'C' Municipal Council or a Nagar Panchayat, as the case may be,as soon as may be, after any entry has been made into any place or any door, gate or other barrier has been opened under this section.
