- It shall be lawful for a person authorised under the provisions of Section 287 or 288 to make an entry for the purpose of inspection or of search, to open to cause to be opened a door, gate or other barrier, -(a)if he considers the opening thereof necessary for the purpose of such entry, inspection or search; and(b)if the owner or occupier is absent, or being present refuses to open such door, gate or barrier.
