(2)Any person desirous of availing himself of the provisions of sub-section (1), shall give to the Chief Officer notice of his proposals, and at any time within one month after receipt thereof, the Chief Officer shall grant, permission or by notice to him, refuse to permit the communication to be made, if it appears to him that the mode of construction or condition of the drain is such that the making of the communication would be prejudicial to the drainage system, and for the purpose of examining the mode of construction and conditions of the drain he may, if necessary, require it to be laid open for inspection.
