(1)Subject to such restrictions and conditions as may be prescribed, the Secretary of a Panchayat or any person authorised by him or by the Panchayat may enter on or into any place, building or land, with or without assistants or workmen in order -(a)to make any inquiry, inspection, test examination, survey, measurement or valuation or to execute any other works which is authorised by the provisions of this Act or of any rule or bye-law or order made under it or which it is necessary to make or execute for any of the purposes of this Act or in pursuance of any of the said provisions; or(b)to satisfy himself that nothing is being done in such place, building or land for which a licence or permission is required under any of the said provisions without such licence or permission or otherwise than in conformity with the terms of the licence or permission obtained.Provided that -(i)no such entry into a building shall be made between sunset and sunrise.(ii)no dwelling house or place shall be so entered except with the consent of the occupier thereof or without giving the occupier at least twenty-four hours notice of the intention to make such entry;(iii)reasonable opportunity and facility shall be allowed to the women occupying any part of a dwelling house to withdraw; and(iv)due regard shall, so far as feasible, be paid to the social and religious customs and usages of the occupants of the premises entered into.
