Section 69(1) in Sikkim Shops and Commercial Establishments Act, 1983
(1)Subject to any, rules made by the, State Government in this behalf an Inspector may within the, local limits for which he is appointed(a)enter, at all the reasonable times and with such assistance as he thinks fit, any place which is or which he has' reason 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 record statement of any person as he may deem necessary, for carrying' out the purposes of this Act;(c)exercise such other powers, as may be prescribed or may ,be ,necessary for carrying out the purposes of this Act Provided that no one shall be required under this section to answer any question or to give any statement tending to incriminate himself.
