Section 34(2) in Bombay Industrial Relations Act, 1946
(2)For the purpose of exercising such power and performing such duties a Labour Officer may, subject to such conditions as may be prescribed, at any time during the working hours and outside working hours after reasonable notice enter and inspect-(a)any place used for the purpose of any industry;(b)any place used as the office of any union;(c)any premises provided an employer for the residence of his employees, and shall be entitled to call for and inspect all relevant documents which he may deem necessary for the due discharge of his duties and powers under this Act.
