154. Power of servants of the Nagar Panchayat or of the Council.- All servants of the Nagar Panchayat, or as the case may be, of the Council employed for the purposes mentioned in section 163 may, within such hours as may be fixed by the Nagar Panchayat or the Council, enter any premises, of which the occupier or owner is- liable to pay latrine tax and, do all things necessary for the performance of their duties. Water supply and drainage system