- The committee, or Executive Officer, may authorize any person after giving twenty-four hours' notice to the occupier, or if there be no occupier, to the owner of any building or land, at any time between sunrise and sunset -(a)to enter on and to survey, and to take levels or measurements of any buildings or land;(b)to enter into any building or on any land for the purpose of examining works under construction, of ascertaining the course of sewers, drains, or of executing or repairing any work which it is by this Act empowered to execute or to maintain;(c)to enter into any building or on any land for the purpose of inspecting or repairing gas, water, telephonic, electric or other installations and for taking readings of meters connected therewith;(d)to enter into any building or on any land for the purpose of ascertaining whether any building is being or has been erected or re-erected without sanction or in contravention of any sanction given by the committee or Executive Officer of any bye-laws made under Section 202 or of any scheme sanctioned under Section 203 and to take such measurements and do any other such acts as may be necessary for such purpose.
