Section 112(1) in The Maharashtra Industrial Relations Act, 1946
(1)For the purpose of verifying the accuracy of any records maintained by an employer under the provisions of section 111, an officer authorised by the State Government may, subject to the prescribed conditions hold an inquiry and may require any person to, and such person thereupon shall, produce any relevant record or document in his possession an may after reasonable notice, at any reasonable time enter any premises wherein he believes such record or document to be, and may ask any question necessary for verifying such records:Provided that where such premises are not the usual business premises of a person, such officer shall not without the previous permission of the State Government enter them under this sub-section.
