- The [President] [Substituted by U.P. Act No. 7 of 1949.], the executive officer and if authorised in this behalf by resolution any other member, officer or servant of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, at any time and without warning inspect any work in respect of which notice is required under Section 178, -(a)while under construction, or(b)within one month of the receipt of a report that it has been completed or, in default of such report, any time after completion.
