Section 85 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
85. Breaking into building.
(1)It shall be lawful for the Chief Engineer, the Public Health Engineer, or any officer authorised in this behalf by the Board, or empowered in this behalf by or under any provision of this Act, to make any entry in to any place and to open or cause to be opened any door, gate or other barrier-(a)If he considers the opening thereof necessary for the purpose of such entry; and(b)If the owner or occupier is absent or being present refuses to open such door, gate, or barrier;(2)Before making any entry into any such place or opening or causing to be opened any such door, gate, or other barrier, the Chief Engineer, the Public Health Engineer, or the person authorised or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situated, to witness the entry or opening and may issue an order in writing to them or any of them so to do.(3)A report shall be made to the Board as soon as may be after any entry has been made into any place or any door, gate, or other barrier has been opened under this section.
