Section 249 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
249. Powers of Inspectors.
(1)An Inspector may, at a construction site of a building or other construction work within local limits for which he is appointed :-(i)Examine such construction site or place or premises used or to be used for such building or other construction work;(ii)take on the spot or otherwise such evidence of any person which he may deem necessary for the purpose of any examination or inquiry connected with such building and other construction work directly or indirectly; Provided that such person shall not be compelled to answer any question or give any evidence tending to incriminate him;(iii)take photograph, video clips sample weight or measure or record or make such sketches as he may consider necessary for the purpose of any examination or inquiry under these rules;(iv)hold an inquiry into the cause of any accident or dangerous occurrence which he has reasons to believe was the result of any operation connected with or incidental to such building or other construction work, or of non-compliance with any of the provisions of the Act or these rules;(2)An Inspector may, within the local limits for which he is appointed issue show cause notice or warning to employers regarding the safety, health or welfare of building workers, provided under the Act or the rules.(3)An inspector may, within the local limits for which he is appointed,file in a Court having jurisdiction a complaint or other proceeding relating to a offence under the Act.(4)An inspector may, within the local limits for which he is appointed, direct any contractor or any employer for getting the building workers medically examined in accordance with the provisions of these rules.(5)An inspector may, within the local limits for which he is appointed require a person having power of supervision and control of a construction site of a building or other construction work or the employer, project in charge or site in charge of such construction site, as the case may be, to provide such means or assistance as may be required by such inspector for entry, inspection, examination or inquiry for the exercise of his powers under Sub-section (1) of Section 43 of the Act or this rule in relation to such construction site or project.
