Section 10 in The West Bengal Lifts And Escalators Act, 1955
10. Right to enter any premises for inspection of lift installation.
- An Inspector of Lifts or an officer authorised in this behalf by the State Government may at any time after giving written notice to the owner, agent or occupier enter upon any premises in which a lift has been installed or is being installed or in connection with which an application for a license has been received, for the purpose of inspecting the lift or the lift installation or the site thereof, or for carrying out such tests as may be considered necessary and the owner, agent or occupier of such premises shall afford all reasonable facilities to him for the purpose.
