Section 58 in Maharashtra Horticulture Development Corporation Act, 1984
58. Power of entry.
- Any officer of the State Government, any member or officer of the Corporation, and any person either generally or specially authorised by the Corporation in this behalf, may enter into or upon any land or building with or Without assistants or workmen for the purposes of-(a)making any inspection, survey, measurement, valuation or enquiry of such land or buildings;(b)examining works under progress and ascertaining the course of water and drains;(c)digging or boring into the sub-soil;(d)setting out boundaries and intended lines of work;(e)marking such levels, boundaries and lines by placing marks and cutting trenches;(f)constructing minor irrigation work necessary for the water supply to the farm or estate;(g)for applying any inputs required for development;(h)for the purposes of taking or obtaining of the agriculture or horticulture produce;(i)for the purposes of taking any measures or development of plant protection ;(j)for plucking the fruits from the trees, etc,;(k)doing any other thing necessary for the efficient administration of this Act:Provided that, no such entry shall be made except between the hours of sunrise and sunset and without giving reasonable notice to the plot-holder or his family member present on the plot.
