(1)It shall be lawful for the Municipal Commissioner or the Executive Officer or any person authorized by him in this behalf or empowered by or under this Act, to make any 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 is 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 other barrier.(2)Before making any entry into any such place or opening or causing to be opened any such door, gate or other barrier, the Municipal Commissioner or the Executive Officer or the person authorized or empowered in this behalf shall call upon two or more respectable inhabitants of the locality in which the place to be entered into is situated, to witness the entry or the opening and may issue an order, in writing, to them or any of them so to do.(3)A report shall be made to the Standing Committee, as soon as may be after any entry has been made into any place or any door, gate or other barrier has been opened under this section.
