45. Inspection of institutions for poor children.- (1) The 1[State Government] may cause any institution for the reception of poor children or young persons supported wholly or partly by voluntary contributions, and not liable to be inspected by or under the authority of 2[any Government], to be visited and inspected from time to time by persons appointed by the 1[State Government] for the purpose.
(2)Any person so appointed shall have power to enter the institution and to make a complete inspection thereof and of all papers, registers, and accounts relating thereto.(3)Whoever obstructs any person appointed under sub-section (1) in the discharge of his duties, or refuses or willfully neglects to furnish him with the necessary means of making any entry or inspection, shall be punishable with fine which may extend to fifty rupees.
