Section 13 in The Requisitioning and Acquisition of Immovable Property Rules, 1953
13. Inspection of premises.
- The competent authority or any officer, empowered in this behalf by such authority, by general or special order, shall not, in exercise of the powers conferred by section 14, enter upon any property after sunset or before, sunrise.Acquisition and Requisitioning-Requisitioning and Acquisition of Immovable Property Act, 1952FORM "A"(See rule 3)Notice And OrderWhereas, I, ___________________________ (name and designation) being the competent authority under the Requisitioning and Acquisition of Immovable Property Act, 1952 (30 of 1952), am of opinion that the property described in the Schedule hereto annexed is needed/or likely to be needed for a public purpose, to wit,*[________ being a purpose of the Union and that the said property should be acquisitioned;Now, THEREFORE, in exercise of the powers conferred by sub-section (1) of section 3 of the said Act, I, as the competent authority hereby call upon ________________________(name of person) being the owner of _________________( the said property) to show cause ___________________________________( person in possession) within fifteen days of the date of service of this instrument upon him why the said property should not be requisitioned and I further direct that neither the owner of the said property nor any other person shall without my permission dispose of or structurally alter the said property or let it out to a tenant until the expiry of two months from the date of service of this instrument upon him.
