Section 16(2)(a) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Act, 1982
(a)enter and search, at all reasonable hours, with such assistants as he things fit, any premises or place where manual workers are employed or work is given out to manual workers in any scheduled employment, for the purpose of examining any register, record of wages or notices required to be kept or exhibited under any scheme, and require the production thereof, for inspection;