(1)An Inspector shall, for the purpose of giving effect to the provisions of the Act, have powers 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 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 file a complaint in Court against the manager or the occupier of a factory or against both or against any other person liable to be punished under the Act and 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;(d)to satisfy himself at each inspection that-(i)The provisions of the Act and of these rules regarding the health and safety of the workers employed in the factory are observed;(ii)the adolescents and children employed in the factory have been granted certificate of fitness and that no adolescent or child is employed who is obviously unfit;(iii)the register of all workers employed in such factory, of their hours of work and the nature of their employment, is in the prescribed form;(iv)the periods of rest and the holidays provided by the Act are granted, and that the limits of hours of work laid down therein are not exceeded;(v)the provisions of Section 59 and of the rules relating to the payment of overtime are duly observed; and(vi)the notices required by Sections 61 and 72 and the abstracts required by Section 108 are duly affixed and that the registers required by these rules are properly maintained.(e)to enquire into and investigate the cause of any accident or disease, or the possibility of any accident or disease;(f)to note how far the defects pointed out at a previous inspection have been removed and how far orders previously issued have been complied with;(g)to point out all such illegalities, defects or irregularities as he may observe during the course of his inspection and to forward a copy of the inspection note to the manager or occupier of a factory for removal of the illegalities, defects or irregularities;(h)to seize any record or document for the purpose of examination and satisfying himself that the provisions of the Act and the rules thereunder were complied with or which he may consider relevant in respect of any offence under the Act which he may have reasons to believe or suspect has been committed by the occupier or the manager;(i)to direct by an order in writing the occupier or the manager to produce either personally or through his agent any prescribed record or register at his office or at any other place where he may be temporarily camping or at any other convenient place; and(j)to direct by an order in writing the manager or the occupier or any other employee of a factory to appear before him personally at his office, or at the place where he may be temporarily camping or at any other place, to be examined and interrogated by him on any matter connected with the compliance of the provisions of the Act or the Rules.
