Section 117 in Telangana District Boards Act, 1955
117. Power of Health staff to enter and inspect premises.
- For the purposes of enforcing the provisions contained in sections 111 to 116 (both inclusive), the Executive Officer, the Health Officer or any other officer of the Board not below the rank of Health Inspector may at all reasonable times after giving such notice in writing as may appear to him reasonable, enter and inspect any land or building and the occupier or the owner, as the case may be, of such land or building, shall give all facilities necessary for such entry and inspection and supply all such information as may be required of him for the purpose aforesaid.
