(2)The Inspector may, for the purposes of this Act—(a)enter and search any place including vessel, container, platform anchored at sea, shipping container or conveyance;(b)examine any substance, product or thing;(c)open and examine any receptacle or package, if it contains any doubtful substance, product or thing;(d)examine any book, record, data or other documents and make copies or take extracts of the same;(e)take samples of things, if relevant;(f)conduct any test or take any measurement; and(g)such other functions as may be prescribed.
