Section 110(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974
(1)The [Chief Town Planner (Planning)] [Substituted by Act No. 17 of 2017, dated 9.9.2017] or Town Planning Officer of any Planning and Development Authority or any person authorised by the Board or any Planning and Development Authority may enter into, or upon, any land or building with or without assistants or workmen for the purpose of -(a)making any enquiry, inspection, measurement or survey or taking levels of such land or building;(b)setting out boundaries and intended lines of works;(c)marking such levels, boundaries and lines by placing marks and cutting trenches;(d)examining works under construction and ascertaining the course of sewers and drains;(e)digging or boring into the sub-soil;(f)ascertaining whether any land is being or has been developed in contravention of any provision of this Act or rules or regulations thereunder;(g)doing any other act necessary for the efficient administration of this Act:Provided that-(i)in the case of any building used as a dwelling house or upon any enclosed part or garden attached to such building, no such entry shall be made (unless with the consent of the occupier thereof) without giving such occupier at least twenty-four hours notice in writing of the intention to enter;(ii)sufficient opportunity shall in every case be given to enable women (if any) to withdraw from such land or building;(iii)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 land or building entered.
