(1)Any Inspector may, after giving reasonable notice in writing to the owner, manager, engineer or person in charge(a)enter and inspect, during working hours, any building or place which contains a furnace, flue or chimney, and inspect such furnace, sue or chimney;(b)under the written authority of the Commission, use and test any appliance used for preventing the emission of smoke from such furnace, flue or chimney; and(c)under the written authority of the Commission, direct that any such furnace, flue or chimney be worked experimentally, during his visit to such building or place in any manner which he may consider suitable for preventing or reducing the emission of smoke, but not so as to interfere with the business carried on in such building or place further than is necessary for the purposes of the experiment.
