Section 108 in The Orissa Municipal Corporation Act, 2003
108. Power of entry and inspection.
(1)Any person authorized in .this behalf by the Election Commission may for the purpose of Section 105, enter into any premises and inspect such premises and any vehicle, vessel or animal with a view to securing compliance with any order to be made under that section.(2)In this Section, the expressions 'premises' and 'vehicle' have the same meaning as in Section 105.
