LexSection 309 — Breaking into premises.
The Cantonments Act, 2006
It shall be lawful for any person, authorised by or under this Act to make any entry into any place, to open or cause to be opened any door, gate or other barrier-- (a) if he considers the opening thereof necessary for the purpose of such entry; and (b) if the owner or occupier is absent, or being present refuses to open such door, gate or barrier.Open in Lexace · Ask the AI about this section