Section 63(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)The Managing Director or any person either generally or specially authorized by the Managing Director in this behalf may, with or without assistants or workmen, enter into or upon any land, in order,-(a)to make any inspection, survey, measurement, valuation or inquiry;(b)to take levels;(c)to dig or bore into the subsoil;(d)to set out boundaries and intended lines of work;(e)to mark such levels, boundaries and line by placing marks and cutting trenches;(f)to place and maintain pipes, drains and other installations upon, along, across or under any land; or(g)to do any other thing, whenever it is necessary to do so for any of the purposes of this Act or any rule or regulation made or scheme sanctioned thereunder or any scheme which the Board intends to frame thereunder :Provided that, -(a)no such entry shall be made between sunset and sunrise ;(b)no dwelling house, and no public building or hut which is used as a dwelling place, shall be so entered, except with the consent of the occupier thereof, without giving the said occupier at least twenty-four hours previous written notice of the intention to make such entry ;(c)sufficient notice shall, in every instance be given even when any premises may otherwise be entered without notice, to enable the inmates of any apartment appropriated to women to remove themselves to some part of the premises where their privacy will not be disturbed ;(d)due regard shall always be had, so far as may be compatible with the exigencies of the purpose for which the entry is made to the social and religious usage of the occupants of the premises entered.
