Section 27 in Karnataka Shops and Commercial Establishments Act, 1961
27. Powers and duties of Inspectors.
- Subject to any rules made by the State Government in this behalf, an Inspector may, within the area in his jurisdiction, -(a)enter, at all reasonable times and with such assistants, if any, being persons in the service of the State Government, as he thinks fit, any place which is or which he has reasons to believe is, an establishment;(b)make such examination of the premises and of any prescribed registers, records and notices, and take on the spot or otherwise, evidence of any person as he may deem necessary, for carrying out the purposes of this Act; and(c)exercise such other powers as may be necessary for carrying out the purposes of this Act:Provided that no person shall be required under this section to answer any question or give any evidence tending to incriminate himself.
