Section 6 in The Rajasthan Maternity Benefit Rules, 1954
6. Power of Inspector.
(1)The Inspector may within the area for which he is appointed examine the muster roll maintained under Rule 3 and shall have power to make such enquiries and to require the production of such papers or documents he considers necessary for the purpose of ascertaining whether the provisions of these rules are properly carried out in any factory or not.(2)Every notice given under Sub-section (i) of Section 6 of the Act every receipt for maternity benefit paid to any person under the provisions of the Act or of these rules shall, on demand be produced before the Inspector.
