(2)The owner of a furnace, flue-or chimney in respect of which a direction is given under clause (c) of sub-section (1) who fails to secure compliance with such direction, shall be liable to fine which may extend to one hundred rupees:Provided that where any Inspector has reason to believe that any offence under sub-section (2), (3) or (4) of section 7 has been or is being committed on any premises, it shall be lawful for him to enter on such premises without previous notice and without written authority from the Commission.
