- The Municipal Commissioner or the Executive Officer or any other officer or employee of the municipality authorized by the Municipal Commissioner or the Executive Officer in this behalf or empowered by or under any provision of this Act, may enter into or upon any land or building with or without assistants or workmen, for the purpose of -(a)ascertaining whether in connection with the land or the building there is or has been any contravention of the provisions of this Act or the rules or the regulations made thereunder, or(b)ascertaining whether or not circumstances exist which render it necessary for the Municipal Commissioner or the Executive Officer or any other officer or employee of the municipality authorized by him in this behalf or empowered by or under any provision of this Act, to take any action or execute any work under this Act or the rules or the regulations made thereunder, or(c)taking any action or executing any work authorized or required by or under this Act or the rules or the regulations made thereunder, or(d)making such inquiry, inspection, examination, measurement, valuation or survey as may be authorized or required by or under this Act or as may be necessary for the proper administration of this Act, or(e)generally ensuring efficient discharge of the functions by any of the municipal authorities under this Act or the rules or the regulations made thereunder.
