(1)The Chief Officer of a Municipality or any Officer duly authorised by him in this behalf may, at any time during the erection or re-erection of a building of the execution of any work in the municipal area under this Chapter make an inspection thereof without given any prior notice of his intention so to do.(2)The Chief Officer or the Officer duly authorised, may inspect any existing building at any time by giving forty-eight hours notice in the prescribed manner in advance.
