Section 10 in The Kerala Lifts and Escalators Act, 2013
10. Power of entry.
(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(2)If on such inspection the Inspector is satisfied that any lift or escalator installation in any place is in an unsafe condition, he may, by order in writing, direct the owner of the place to carry out such repairs or alterations to such lift or escalator as he may deem necessary, within such time as may be specified therein and may if necessary, also direct that the working of such lift or escalator be discontinued until such repairs or alterations, as specified in the order, are made. The owner shall thereupon comply with any such direction within the period specified therein and shall forthwith report in writing to Inspector, his compliance with such direction.
