Section 9(1) in The Karnataka Lifts, Escalators and Passenger Conveyors Act, 2012
(1)The authorized officer or the Inspector of Lifts, Escalators & Passenger Conveyors may at any time after giving reasonable notice to the occupant enter upon any building in which a lift or escalator or passenger conveyor, is installed or is being installed or in connection with which an application for a licence has been received or otherwise for the purpose of inspecting the lift or escalator or passenger conveyor installation or the site thereof.
