Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULES RELATING TO POWERS OF ENTRY AND INSPECTION CONTENTS 1. . 2. . 3. . RULES RELATING TO POWERS OF ENTRY AND INSPECTION In exercise of the Powers conferred by sub-section (1) of Section 268 read with sub-section (1) of Section 132 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994), the Governor of Andhra Pradesh hereby makes the following rules relating to Powers of Entry and Inspection. 1. . :- The executive authority or any person authorised by him shall not enter a dwelling house, or any part of a public building used as a dwelling place without the consent of the occupier thereof, unless the said occupier is given atleast six hours previous notice of the intention to make such entry. 2. . :- Sufficient notice shall be given by the executive authority or any person authorised by him, in every case to enable the inmates of any apartment appropriated to women to move to some part of the premises where their privacy may be preserved. 3. . :- Due regard shall be paid by the executive authority or any person authorised by him, so far as may be compatible with the exigencies of the purpose of the entry to the social and religious usages of the occupants of the premises.