- An Inspector shall, for the purpose of the execution of the Act, have power of do all or any of the following things, that is to say-(a)to photograph any worker, to inspect, examine, measure, copy, photograph, sketch or test as the case may be, any building or room, any plant, machinery appliance or apparatus, any register or document or anything provided for the purpose of securing the health, safety or welfare of the workers employed in a factory;(b)in the case of an Inspector who is a duly qualified medical practitioner, to carry out such medical examinations as may be necessary for the purpose of his duties under the Act ;(c)to prosecute, conduct or defend before a court any complaint or other proceeding arising under the Act, or in discharge of his duties as an Inspector.
