(2)The Municipal Commissioner or the Executive Officer may enter and inspect any premises used for any of the purposes specified in subsection (1) and may inspect any animals kept on such premises or any vessels or implements used on such premises and may by written notice require the owner or the person in charge of such premises to take such reasonable measures as may be specified in the notice for the proper ventilation, sanitation or drainage of such premises, or for proper supply of water to the animals kept on such premises or may require the use of the premises for such purpose to be discontinued.
