(1)The Chairman or any other person duly authorized by him in this behalf may. at any time and without notice, inspect any building or work in respect of which an application with building plan has been submitted, while the work is in progress, and shall cause such inspection [on receipt of the notice] [Inserted by the West Bengal Act 16 of 2002, w.e.f. 2.9.2002, for 'within two months of the receipts of the notice'.] of completion or credible information regarding such completion.
