Section 8(1) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(1)Subject to any rules made in this behalf by the Government, an Inspector may, within the local limits assigned two him-(a)make such examination and hold such inquiry as may be necessary for ascertaining whether the provisions of this Act have been or are being complied with:Provided that no person shall be compelled under this section to answer any question or to give any evidence which may tend to incriminate himself;(b)require the production of any prescribed register or form and any other document required to be maintained by him, and take on the spot or otherwise statements of any person which he may consider necessary for carrying out the purposes of this Act;(c)enter at all times any industrial premises, with such assistants as he thinks fit, if he has reason to believe that such industrial premises is being used for carrying on handloom industry or any other operation connected with hand-loom industry:(d)exercise such other powers as may be prescribed for carrying out the purposes of this Act.
