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State of Jharkhand - Section

Section 10 in Jharkhand Lift and Escalators Act, 2017

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 inspection the lift or escalator or their installation or the site thereof.