Section 225 in The City of Nagpur Corporation Act, 1948
225. Power of access to municipal water works. - Any municipal sewage or drainage scheme or any municipal water works may be inspected by a person appointed by the State Government in this behalf, and the [Commissioner] or any such person may at all reasonable times-
(a)enter upon and pass through any land whether within or without the City, adjacent to or in the vicinity of such a drainage or sewage scheme or such water-works in whomsoever such land may vest;(b)after giving not less than four days' written notice to the occupiers, cause to be conveyed into and through any such land all necessary men, materials, tools and implements.
