Section 359(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner 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 night if he has reason to believe that any offence is being committed against sections 354, 355, 356, 357 or 358.
