Section 15(1) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996
(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.
