Section 19(3) in U.P. Industrial Disputes Act, 1947
(3)Any police officer and any other person authorised by the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] in this behalf may, for any purpose connected with the purposes mentioned in Section 3 for the administration of this Act affix any notice to, or cause any notice to be displayed on any premises, vehicle or vessel and may, for the purpose of exercising the power conferred by this Act, enter any premises, vehicle, or vessel at any time.
