- An Inspector shall, for the purpose of the execution of the Act, have power to do all or any of the following things, that is to say :(a)to photograph any worker, to inspect, examine, measure, copy, photograph, sketch [seize] [Inserted vide Orissa Gazette Part III/1971 -SRO No. 394/71/10.7.1971.] 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 purposes 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 ;Provided that the power under this rule of the District Magistrates and such other public officers as are appointed to be Additional Inspectors shall be limited to the following matters, namely :Cleanliness (Section 11) -Overcrowding (Section 16), Lighting (Section 17), Drinking water (Section 18), Latrines and urinals (Section 19), Spittoons (Section 20), Precautions in the case of fire (Section 38), Welfare (Chapter V), Working hours of adults (Chapter-VI)-except the Power of exemption under the proviso to Section 62, Employment of young persons (Chapter-VII), Leave with wages (Chapter-VIII), and Display of notices (Section 108).Rules prescribed under Sub-section (4) of Section 10
