Report No. 10

47. Powers to enter, and inspect, and mark boundaries etc.-

The competent authority, or any officer empowered in this behalf by the competent authority by general or special order, may for the purposes of determining whether, and if so, in what manner, an order under this Part should be made in relation to any land or with a view to securing compliance with an order made under this Part, exercise any of the powers referred to in sub-section (3) of section 4:

Provided that no person shall enter any land under this section-

(a) (unless with the consent of the occupier thereof) without giving such occupier at least twenty-four hours' notice of his intention to do so, or

(b) after sunset and before sunrise.

[Section 14, R.A.J