Section 433(2) in The Delhi Municipal Corporation Act, 1957
(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Commissioner, [*] [The words the "General Manger (Electricity)" omitted by Act 67 of 1993, section 104 (w.e.f. 1-10-1993)] [ *] [The words or the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] or the person authorised or empowered in this behalf, shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate, to witness the entry or opening and may issue an order in writing to them or any of them so to do.
