Section 264G in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
264G. Powers of entry into and inspection of premises, etc.
(1)Any person authorised in this behalf by the District Magistrate may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so in what manner, an order under Section 264-D should be made in relation to such premises, vehicle, vessel or animal, or with a view to securing compliance with any order made under that section.(2)In this section the expressions "premises" and "vehicle" have the same meanings as in Section 264-D.
