Section 278 in Gauhati Municipal Corporation Act, 1971
278. Inspection of premises used for manufactures etc.
(1)Subject to the bye-laws made by the Corporation in this behalf, the Commissioner at any time, by day or by night and without notice, enter into or open any premises used for any of the purposes mentioned in section 276 or upon any premises in which a furnace is employed for the purpose of any trade or manufacture, or into any bakery, in order to satisfy himself that there is no contravention of any provision of this Act or any rule or bye-law made thereunder or any condition of any licence granted under this Act, or that no nuisance is being created upon such premises.(2)No claim for compensation shall lie against any person for any damage, which may unavoidably be caused by any such entry or by the use of any force necessary for affecting such entry:Provided that force shall not be used for affecting an entry, unless there is reason to believe that an offence is being committed against some provisions of this Act or some rules made thereunder.Prevention of Dangerous Diseases
