Section 23 in West Bengal Industrial Disputes Rules, 1958
23. Power of entry and inspection.
- A Board or Court or any member thereof or a Conciliation Officer, a Labour Court or Tribunal under the Act, at any time during hours of work, after he has given reasonable notice, enter any building, factory, workshop or other place or premises whatsoever; and inspect the same or any work machinery, appliance or article therein or interrogate any person therein in respect of anything situated therein or any matter relevant to the subject-matter of the investigation, enquiry or adjudication.
