Section 8(5) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(5)[ The Chief Engineer or the officer appointed under sub-section (3) or the local body or the experts, as the case may be, entrusted for enquiry into the disputes referred to in sub-section (3), shall have access to the site of any building under construction by any promoter, whose name has been registered under sub-section (5) of section 3, at any time of the day without prior intimation to him for inspection of the work of construction or for investigation of any complaint from any purchaser or other person or from any other source with regard to unlawful or defective construction or use of sub-standard materials, as may be referred to him by the authorised officer.] [Substituted by Act 35 of 2002, w.e.f. 01.09.2003]
