Section 43(b) in The Various Bye-Laws of Chennai City Municipal Corporation issued under Section 349
(b)at all times of the day or night when required by the Commissioner, Health Officer, Assistant Health Officer, or by any person authorized, in writing, by the Commissioner in this behalf, give free access to premises and suffer inspection of the same or any part thereof and carry out within a reasonable time any written directions given by the inspecting officers of the Corporation; and
