Section 431 in The Delhi Municipal Corporation Act, 1957
431. Powers of entry and inspection.
- The Commissioner [*] [The words the "General Manager (Electricity)" opmitted by Act 67 of 1993, section 102 (w.e.f. 1-10-1993)] [*] [The words "or the General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] or any municipal officer or other municipal employee authorised in this behalf by [him] [Substituted by Act 67 of 1993, section 102, for "any of the aforesaid municipal authorities" (w.e.f. 1-10-1993)] or empowered in this behalf by or under any provision of this Act, may enter into or upon any land or building with or without assistants and workmen—(a)for the purpose of ascertaining whether there is or has been on or in connection with the land or building any contravention of the provisions of this Act or any bye-law made thereunder;(b)for the purpose of ascertaining whether or not circumstances exist which would authorise or required the Commissioner [*] [The words the "General Manager (Electricity)" omitted by Act 67 of 1993, section 102 (w.e.f. 1-10-1993).] [*] [The words or the "General Manager (Transport)" omitted by Act 71 of 1971, section 7 and Sch. II (w.e.f. 3-11-1971)] or any municipal officer or employee authorised or empowered in this behalf to take any action or execute any work under this Act or any bye-law made thereunder;(c)for the purpose of taking any action or executing any work authorised or required by this Act or bye-law made thereunder;(d)to make any inquiry, inspection, examination, measurement, valuation or survey authorised or required by or under this Act or necessary for the proper administration of this Act;(e)generally for the purpose of efficient discharge of the functions by any of the municipal authorities under this Act or any bye-law made thereunder.
