(4)It shall be the duty of the Executive Officer to inspect places in respect of which a licence or permission is required by or under this Act, and he may enter any such place between sunrise and sunset and also between sunset and sunrise, if it is open to the public or any industry is being carried in it at the time; and if he has reasons to believe that anything is being done in place without a licence or permission where the same is required by or under this Act, or otherwise than in conformity with the same, he may at any time by day or night without notice enter such place for the purpose of satisfying whether any provision of law, rules, regulations or bye-laws, any condition of licence or permission or law, rules, regulation or bye-laws, any condition of licence or permission or lawful direction or prohibition is being contravened; and no claim shall lie against and person for any damage under this sub-section by the Executive Officer or any person to whom he has lawfully delegated his powers, or by any force necessary for effecting an entrance under this sub-section.
