47. Power of entry into and inspection of premises etc.
(1)Any person authorised in this behalf by the requisitioning authority may enter into any premises and inspect such premises and any vehicle, vessel or animal therein for the purpose of determining whether, and if so, in what manner an order under section 44 should be made in relation to such premises, vehicles, vessel or animal, or with a view to securing compliance with any order made under that section.(2)In this section, the expression "premises" and "vehicles" have the same meaning as in section 44.
