Section 7 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
7. Powers of Inspectors.
(1)Subject to any rules made in this behalf, an Inspector appointed under this Act shall, for the purposes of the enforcement of this Act, have power to do all or any of the following things within the local limits for which he is appointed:-(a)to make such examination and hold such enquiry as may be necessary for ascertaining whether the provisions of this Act have been and are being complied with in any place or premises,(b)to require the production of any prescribed register and any other document relating to the manufacture of beedies,(c)to enter at all reasonable times any place or premises including the residence of employees when he has reasonable grounds for suspecting that any beedi industry is being carried on or, is ordinarily carried on in any such place or premises,(d)to exercise such other powers as may be prescribed for carrying put the purposes of this Act:Provided that no person shall be compelled under this section to answer any question or give any evidence tending to incriminate himself.(2)For the purposes of clause (c) of sub-section (1), an Inspector may, after giving due notice to the employer, or in the absence of the employer, to the occupier, enter the beedi industrial premises with such assistants, if any, as he thinks fit.(3)Every employer shall accord to the Inspector all reasonable facilities in the discharge of his duties under this Act.
