(1)It shall be lawful for the Chief Officer of a Municipality, or any person, authorised by him in this behalf, or empowered by or under this Act, to make an entry into any place and to open or cause to be opened any door, gate or other barrier, -(a)if he considers the opening thereof necessary for the purpose of such entry; and(b)if the owner or the occupier is absent or being present refuses to open such door, gate or barrier.
