(b)the Executive Officer or any other officer or servant of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] authorised by it in writing in this behalf may enter into or on any premises supplied with water by the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority"] , for the purpose of examining all pipes, tapes, works and fittings connected with the supply of water and of ascertaining whether there is any waste or misuse of such water;
