6. Inspection of an emigrant's conveyance. - (1) If the Protector of Emigrants has reason to believe that a conveyance is an emigrant's conveyance he may inspect such conveyance with a view to detecting the presence of unauthorised emigrants in the conveyance or for obtaining such evidence as may be necessary for protecting the interests of emigrants and he may, with such assistance, as he may think fit,--
(i)enter such conveyance at any time;(ii)require the production of registration certificate of the conveyance, log book and list of passengers; and(iii)take such other evidence and examine any person as he may deem necessary.(2)Person having the general management or control of the conveyance shall provide such means as may be required by the Protector of Emigrants for inspection under sub-rule (1).
