Section 21(b) in The Tamil Nadu Catering Establishments Act, 1958
(b)make such examination of the premises and of any prescribed registers, records and notices and take on the spot or elsewhere the evidence of such person as he may deem necessary, for carrying out the purposes of this Act; [* * *] [Word 'and' omitted Tamil Nadu Act 29 of 1975.](bb)[ seize or take copies of such registers, records or notices or portions thereof as he may consider necessary in respect of an offence under this Act which he has reason to believe has been committed by an employer, and shall give the employer a receipt for the same. The registers, records or notices or portions thereof so seized shall be retained by the Inspector, only for so long as may be necessary for their examination and for any inquiry or proceeding under this Act:] [Inserted Tamil Nadu Act 29 of 1975.]
