Section 6 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
6. Any place may be inspected at any time for purpose of preventing spread of dangerous disease.
- The Executive Officer or Secretary or any other officer authorised by a committee, may, at any time by day or by night, after giving such notice of his intention as shall in the circumstances appear to him to be reasonable inspect any place in which any dangerous disease is [reported] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'reputed'.] or suspected to exist, to ascertain and determine what measures should be taken to prevent the spread of the said disease beyond such place.
