Section 56(b) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(b)at any reasonable time and with such assistance as he may consider necessary enter the place of any industrial establishment a unit, or any premises connected therewith and require any person found to be in charge thereof to produce, before him for examination of any accounts, books registers and other documents relating to the employment of workmen or the payment of wages in such establishment;
