- Where there is reason to believe that, in any building or on any land, a work has been executed in connection with any municipal water-works, drainage works or other municipal undertaking in contravention of the provisions of this Act or of rules or bye-laws, the [President] [Substituted by U.P. Act No. 7 of 1949.] or, if so directed by the [President] [Substituted by U.P. Act No. 7 of 1949.] the executive officer [or the medical officer of health] [Inserted by U.P. Act No. 5 of 1932.] may at any time and without notice inspect such building or land.
