- The [Vice-Chairman and Housing Commissioner] [Substituted by Act No.4 of 1984.] or any person either generally or specially authorised by the [Vice-Chairman and Housing Commissioner] [Substituted by Act No.4 of 1984.] 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 boundaries and intended lines of work;(e)to make such levels, boundaries and lines of works and cut 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 as follows:(i)no such entry shall be made between sunset and sunrise;(ii)no dwelling house and no public building, which is used as a dwelling place, shall be so entered except with the consent of the occupier thereof, and 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 appropriated to females to remove themselves to some part of the premises where their privacy will not be disturbed;(iv)due regard shall always be had, as far as may be compatible with the exigencies of the purposes for which the entry is made, to the social and religious usages of the occupants of the premises entered.
