inspection

noun | in·spec·tion
  1. a : a buyer's examination of goods prior to payment or acceptance especially in accordance with section 2-513 of the Uniform Commercial Code

    b : an examination of articles of commerce to determine their fitness for transportation or sale

    c : an investigation of an applicant for insurance

    d : an examination or survey of a community, of premises, of a facility, or of a vehicle by an authorized person (as to determine compliance with regulations or susceptibility to fire or other hazards); specifically : administrative search at search : administrative search at search

    e : examination of documents, things, or property for purposes of making discovery for trial