Section 548 in The Calcutta Municipal Corporation Act, 1980
548. Consent ordinarily to be obtained. -
Save as otherwise provided in this Act or the rules or the regulations made thereunder, no land or building shall be entered without the consent of the occupier, or if there is no occupier, of the owner thereof and no such entry shall be made without giving such owner or occupier, as the case may be, not less than twenty-four hours written notice of the intention to make such entry:Provided that no such notice shall be necessary, if the land or the building to be entered is a factory or workshop or trade premises or place used for any of the purposes specified in sections 435 or stable for horses or shed for cattle or latrine or urinal or work under construction, or for the purposeof ascertaining whether any animal intended for human food is slaughtered on such land or in such building in contravention of this Act or rules or the regulations made thereunder.
