(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Board of Councilors or the person authorized or empowered in this behalf shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situate to witness the entry into such place or the opening of such door, gate or other barrier and may issue an order is writing to them or to any one of them so to do.
