Section 20 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
20. Returns and Inspection.
(1)The industrial township authority shall furnish to the government such reports, returns and other information as the Government may from time to time requite.(2)Without prejudice to the provisions of sub-section (1) the Government or any officer authorized by the Government in that behalf, may call for reports, returns and other Information from the industrial township authority in regard to the implementation of any Scheme.(3)Any person authorized by the Government or the officer referred to in subsection (2) may enter into or upon any land with or without assistance of workman for ascertaining whether the provisions of the schemes are being or having been Implemented, or whether the development is being or has been carried out in accordance with such scheme.(4)No such entry shall be made except between the hours of sun rise and sun set and without giving reasonable notice to the occupier or if there is no occupier, by the owner of the land or building.
