Section 19 in West Bengal Unorganised Sector Workers Welfare Act, 2007
19. Inspectors.
(1)The State Government may, by notification in the Official Gazette, appoint any person in the employment of the State Government or of the Board to be Inspectors for the purposes of this Act and define the local limits within which they will exercise their powers under this Act.(2)Subject to any rules made under this Act, and Inspector appointed under sub-section (1) may, within the local limit for which he is appointed-(a)enter, at any reasonal time and with such assistance may be deemed necessary viz. with the assistance of the persons in the service of the Board or any legal authority or public authority as he thinks fit, in the premises or place where any trade or business connected with the Unorganised Sector is carried on, for the purpose of examining any record, register etc. and require the production thereof for inspection;(b)examine any person whom he finds in any such premises or place and who, he has reasonable cause to believe, is a worker employed therein;(c)require any person in charge of the premises at the time of inspection to give information regarding names and address of the workers employed therein and also such other information in connection with, and relevant to, the provisions of this Act or schemes or rules made thereunder;(d)seize or take copies of register, record of wages or any other documents or portions thereof as he may consider relevant in respect of an offence in this Act which, he has reason to believe, has been committed by an employer; and(e)exercise such other powers as may be prescribed.(3)Any person who is required to produce any document or to furnish any information required by an Inspector under sub-section (2), shall be bound to do so.(4)The provisions of the Code of Criminal Procedure, 1973 (2 of 1974 ), shall, so far as may be, apply to any search or seizure under sub-section (2) as they apply to any search or seizure made under an authority of a warrant issued under section 94 of the said Code.Chapter-VI Penalties and Prosecution.
