Section 15 in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
15. The Secretary may enter any factory, workshop or workplace.
(1)The Secretary or a person authorised in this behalf may,(a)at any time between sun rise and sun set;(b)at any time when any industry is being carried on; and(c)at any time in the day or in the night, if he has reason to believe that any offence is being committed under Rule 12 or Rule 13; enter any factory or workshop or workplace.(2)No claim shall lie against any person for any damage or inconvenience necessarily caused by the exercise of powers under this rule or by the use of any force necessary for the purpose of effecting an entrance under this rule.
