Section 223 in The Himachal Pradesh Municipal Corporation Act, 1994
223. Inspection of building etc.
(1)The municipality or Executive Officer or the Secretary, as the case may be, may authorise any person after giving three hours notice to the occupier, or, if there be no occupier, to the owner of any building to enter and inspect it at any time between sunrise and sunset where such inspection appears necessary for sanitary reasons.(2)If the building to be inspected is a stable for horses or a house or shed for cows or other cattle, previous notice shall not be required before inspection.
