Section 22 in Rajasthan Lakes (Protection and Development) Authority Act, 2015
22. Power of entry.
- It shall be lawful for a member or officer of the Authority or any other person authorised by the Authority in this behalf to enter into or upon any land, building or other premises, between sunrise and sunset, with such assistants or workmen as he may deem necessary, for the purpose of carrying out any of the functions of the Authority under this Act or any rules or regulations made thereunder:Provided that no land, building or other premises which may be occupied at the time shall be entered, except with the consent of the occupier thereof, without twenty-four hours written notice having been given to the occupier:Provided further that, in the case of any building or other premises used as human dwellings, due regard shall be had to the social and religious customs of the occupiers.
