Section 15 in The West Bengal Factories Rules, 1958
15. [ Power of Inspectors. [Substituted by Notification no. 340 L.W./L.W./IR-4/85 dated 2nd April 1986.]
- An Inspector shall, for the purposes of the Act, have power to do all or any of the following things-(a)to photograph any worker, to inspect, examine, measure, copy, photograph, sketch, direct testing of or test, as the case may be, any building or room, any plant machinery, applicance or apparatus, article or substance, any register or document or anything provided for in order to give effect to the provisions of the Act:(b)in the case of an inspector who is a duly qualified medical practitioner, to carry out such medical examination as may be necessary;(c)to seize or to take copies of such registers, records or other documents of portions thereof as he may consider relevant in respect of an offence under the Act, which he has reasons to believe, has been committed;(d)enquire into any accident or dangerous occurrence whether causing bodily injury, disability or disease, or the possibility of any accident or disease; and(e)to prosecute, conduct or defend before a court any complaint or other proceeding arising under the Act or in the discharge of his duties as an Inspector.]Rule prescribed under sub-section (4) of section 10 and section 76.
