Section 55(1) in Nagpur Improvement Trust Act, 1936
(1)The Chairman may, with or without assistants or workmen, enter into or upon any land, in order-(a)to make any inspection, survey, measurement, valuation or enquiry,(b)to take levels,(c)to dig or bore into the sub-soil,(d)to set out boundaries and intended lines of work,(e)to mark such levels, boundaries and lines by marks and cutting trenches, or(f)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,] [Inserted by Central Provinces and Berar Act VIII of 1944, section 11.] made or scheme sanctioned hereunder or any scheme which the Trust intends to frame hereunder :Provided as follows :--(i)except when it is otherwise specially provided by rule [or regulation,] [Inserted by Central Provinces and Berar Act VIII of 1944, section 11.] no such entry shall be made between sunset and sunrise ;(ii)except when it is otherwise specially provided by a rule [or regulation,] [Inserted by Central Provinces and Berar Act VIII of 1944, section 11.] no building which is used as a human dwelling shall be so entered, unless 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 ;(iii)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 females to remove to some part of the premises where their privacy need not be disturbed ;(iv)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 usages of the occupants of the premises entered.
