Section 53(3) in The Punjab Town Improvement Act, 1922
(3)It shall be lawful for any person authorised under sub-section (1) to make an entry for the purpose of inspection or search to open or cause to be opened a door, gate or other barrier -(a)if the considers the opening thereof necessary for the purpose of such entry, inspection or search, and(b)if the occupier or owner, as the case may be, is absent, or being present refuses to open such door, gate or barrier.
