(1)Any Inspector may, after giving reasonable notice in writing to the owner, manager, engineer or person in charge(a)enter and inspect, during working hours, any building or place which contains a furnace, flue or chimney, and inspect such furnace, sue or chimney;(b)under the written authority of the Commission, use and test any appliance used for preventing the emission of smoke from such furnace, flue or chimney; and(c)under the written authority of the Commission, direct that any such furnace, flue or chimney be worked experimentally, during his visit to such building or place in any manner which he may consider suitable for preventing or reducing the emission of smoke, but not so as to interfere with the business carried on in such building or place further than is necessary for the purposes of the experiment.(2)The owner of a furnace, flue-or chimney in respect of which a direction is given under clause (c) of sub-section (1) who fails to secure compliance with such direction, shall be liable to fine which may extend to one hundred rupees:Provided that where any Inspector has reason to believe that any offence under sub-section (2), (3) or (4) of section 7 has been or is being committed on any premises, it shall be lawful for him to enter on such premises without previous notice and without written authority from the Commission.
