Section 10(1) in The Kerala Lifts and Escalators Act, 2013
(1)The Inspector or any person appointed under sub-section (1) of section 14 to assist him may at any time after giving reasonable notice to the owner, enter upon any place in which a lift or escalator is erected or is being worked or in connection with which an application for a permission under section 3 or a licence under Section 4 has been received, for the purpose of inspecting the site, the erection of lift or escalator installation, as the case may be. The person appointed under section 14 to assist the Inspector shall, after making such inspection, send a report regarding the condition of the lift or escalator installation inspected, to the Inspector for taking action under this Act
