102. Executive Officer's power of enquiry and inspections.
- The Executive Officer of a Municipality or any person authorised by him in this behalf, may enter into or on any building or land, with or without assistants or workmen, in order to make any inquiry, inspection, test, examination, survey, measurement or valuation or to execute any other work which is authorised by the provisions of this Act or of any rule, regulation, bye-law or order made under it, or which is necessary for any of the purposes of this Act in pursuance of any of the said provisions to make or execute :Provided that -(a)except when it is otherwise expressly provided in this Act no such entry shall be made between sunset and sunrise;(b)except when it is otherwise expressly provided in this Act no dwelling house, and no part of a public building used as a dwelling place, shall be so entered without the consent of the occupier thereof, unless the said occupier has been served with at least three hours, previous notice of the intention to make such entry;(c)sufficient notice shall be given in every case, even when any premises may otherwise be entered without notice to enable the inmates of any apartment appropriated to women to remove to some part of the premises where their privacy may be preserved;(d)due regards shall be paid, so far as may be compatible with the exigencies of the purpose of the entry to the social and religious usages of the documents of the premises.
