Section 486 in The Delhi Municipal Corporation Act, 1957
486. Inspection.
- The Central Government [or the Government] [Inserted by Act 67 of 1993, section 122 (w.e.f. 1-10-1993)] may depute any person in the service of Government to inspect or examine any municipal department or office or any service or work undertaken by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any of the Municipal authorities or any property belonging to [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and to report thereon and [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and every municipal authority and all municipal officers and other municipal employees shall be bound to afford the person so deputed access at all reasonable times to the premises and properties of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and to all records, accounts and other documents the inspection of which he may consider necessary to enable him to discharge his duties.
