Section 3 in Dock Workers (Safety, Health and Welfare) Scheme, 1961
3. Powers of Inspectors.
(1)An Inspector may enter with such assistance (if any), as he thinks fit, any dock or vessel where dock workers are employed and -(i)inspect, examine any building, plant, machinery, appliance or equipment used in connexion with the loading, unloading, movement or storage of cargoes in connexion with the preparation of ship or other vessels for the receipt or discharge or cargoes or leaving port;(ii)examine any register or other document relating to the employment of dock workers;(iii)take on the spot or otherwise the statements of any persons or hold enquiries which he may consider necessary for carrying out the purpose of this Scheme, provided that no person shall be compelled to answer any question or give any evidence tending to incriminate himself.(2)The Port Authorities, the employers of dock workers and owners of machinery or plant shall afford all reasonable facilities to the Inspector for entry, inspection, examination or enquiry under this Scheme.
