532. Power to enter land, adjoining land in relation to any work.
(1)The Chief Officer of a Municipality or any person authorised by him in this behalf, or empowered by or under this Act, may enter upon any land within fifty metres of any work, authorised by or under this Act with or without assistants or workmen, for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purposes connected with the execution of the same.(2)Every person so authorised shall before entering upon any such land, state the purpose thereof, and shall, if so required by the owner or the occupier thereof, fence off so much of the land as may be required for such purpose.(3)Every person as aforesaid shall, in exercising any power conferred by this section, do as little damage, as may be necessary and compensation shall be payable by the Municipality in accordance with the rules or the regulations made under this Act in this behalf to the owner or the occupier of such land or to both for any such damage, whether permanent or temporary.
