(2)Thereupon, it shall be lawful for any officer either generally or specially authorised by the Government 01 the Collector and for his servants and workmen,-(a)to enter upon and survey and take levels of any land in such locality ,(b)to dig oi bore into the sub-soil ,(c)to set out the boundaries of the land proposed to be taken and the intended line of the work, if any, proposed to be made thereon,(d)to mark such levels, boundaries and line by placing marks and cutting trenches ;(e)where otherwise the suivcy cannot be completed and the levels taken and the boundaries and line marked to cut down and clear away any part of any standing crop, fence or jungle : and(f)to do all other acts necessary to ascertain whether the land is adapted for such purpose :Provided that no person shall enter into any building or upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without perviously giving such occupier at least seven days, notice in writing of his intention to do so.
