(1)The competent authority may, after giving three hours notice to the occupier, or if there be no occupier, to the owner, enter and inspect any building or premises at any time between sunrise and sunset where such inspection appears necessary for ascertaining the adequacy or contravention of fire prevention and fire safety measures :Provided that the competent authority may enter into and inspect any building or premises at any time if it appears to it to be expedient and necessary to do so to ensure safety of life and property.
