Section 253 in Tamil Nadu District Municipalities Act, 1920
253. The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] may enter any factory, work-shop or workplace.
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] or any person authorised by him in this behalf may enter any factory, workshop or work-place-(a)at any time between sunrise and sunset;(b)at any time when any industry is being carried on; and(c)at any time by day or by night, if he has reason to believe that any offence is being committed under section 250 or section 251.(2)No claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under this section or by the use of any force necessary for the purpose of effecting an entrance under this section.Slaughtering
