Section 10 in Haryana Lifts and Escalators Act, 2008
10. Right to enter any building for inspection.
- An Inspector at all reasonable hours, with such assistants, if any, being persons in the service of the Government, as he thinks fit, may enter any premises in which a lift or an escalator is installed or in connection with which an application for registration has been received, for the purpose of inspecting the lift or escalator or their installation or the site thereof.
