Section 222 in The City of Panaji Corporation Act, 2002
222. Inspection of premises used for manufactures, etc.
(1)Subject to the bye-laws made by the Corporation in this behalf, the Commissioner may, at any time, by day or night, and without notice, enter into or upon any premises used for any of the purposes mentioned in section 220 or upon any premises in which furnace is employed for the purpose of any trade or manufacture, or into any bakery, in order to satisfy himself that there is not contravention of any provision of this Act or any rule or bye-law made thereunder or of any condition of any licence granted under this Act, or that no nuisance is being created upon such premises.(2)No claim for compensation shall lie against any person for any damage which may unavoidably be caused by any such entry or by the use of any force necessary for effecting such entry:Provided that no force shall be used for effecting an entry, unless there is reason to believe that an offence is being committed against some provision of this Act or some rules made thereunder.
