(1)The Chief Officer of a Municipality or any Officer duly authorized by him in this behalf may, at any time during the erection or re-erection of a building or the execution of any work in the municipal area under this Chapter make an inspection thereof without giving any prior notice of his intention so to do.(2)The Chief Officer or the officer duly authorized, may inspect any existing building at any time by giving forty-eight hours notice in the prescribed manner in advance.Municipal Building Code
