(1)It shall be lawful for the Chief Municipal Officer or any person authorized by him in this behalf, or empowered by or under this Act, to make any entry into any place and to open or cause to be opened any door, gate or other barrier,-(a)if he considers the opening thereof necessary for the purpose of such entry, and(b)if the owner or the occupier is absent or, being present refuses to open such door, gate or other barrier.
