Section 205(2) in Rajasthan Municipalities Act, 2009
(2)Every such order shall be a complete authority to the person in whose favour it is made or to any agent or other person employed by him for this purpose, after, giving or tendering to the owner or occupier of the said land or drain the compensation or rent, if any, specified in the said order, and otherwise fulfilling as far as possible the conditions of the said order, and after giving to the said owner or occupier reasonable notice in writing, to enter upon the land specified in the said order with assistants and workmen at any time between sunrise and sunset and, subject to all the provisions of this Act, to do all such acts and execute all such works as may be necessary(a)for the construction or connection of the drain as may be authorized by the said order; or(b)for discharging any responsibility attaching to him under the terms of the order as to maintaining, repairing, flushing, cleaning or emptying the said drain or any part thereof.
