Section 254(5) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(5)An Inspector may, within the local limits for which he is appointed, require a person having power of supervision and control of a construction site of a building or other construction work or the employer, project in-charge, site in-charge and supervisor of such construction site, as the case may be, to provide such means or assistance as may be required by such Inspector for entry, inspections, examination or enquiry for the exercise of the powers under sub-section (1) of Section 43 of the Act or these rules in relation to such construction site or project.
