- The Chairman or any other person either generally or specially authorised by the Chairman in this behalf may, with or without assistants or workmen, enter into or upon any land, in order-(a)to make any inspection, survey, measurement, valuation or inquiry,(b)to take levels,(c)to dig or bore into the sub-soil,(d)[ to set out the boundaries and the intended outlines of work] [Clause (d) was substituted for the original clause, by Gujarat 1 of 1973, section 46(1).],(e)to make such levels, boundaries and lines of works and cutting trenches, or(f)to do any other thing, whenever it is necessary to do so for any of the purposes of this Act or any rules made or scheme sanctioned thereunder:Provided that-(i)no such entry shall be made between sunset and sunrise;(ii)no dwelling house and no public building which is used as dwelling place, shall be so entered, [* * * * * *] [The words 'unless with the consent of the occupier thereof and' were deleted by Gujarat 1 of 1973, section 46(2).] without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry;(iii)sufficient notice shall in every instance be given, even when any premises may otherwise be entered without notice, to enable the inmates of any apartment set apart for females to remove themselves to some part of the premises where their privacy will not be disturbed;(iv)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made, to the social and religious usages of the occupants of the premises entered.
