Section 13(2)(b) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952
(b)at any reasonable time and with such assistance, if any, as he may think fit, enter and search any establishment or any premises connected therewith and require any one found in charge thereof to produce before him for examination any accounts, books, registers and other documents relating to the employment of persons or the payment of wages in the establishment;