(a)[ to photograph any worker, to inspect, examine measure, photograph, sketch or test as the case may be, any building or room, any plant, machinery, appliance or apparatus; any register or document or any thing provided for the purpose of securing the health, safety or welfare of the workers employed in a factory or to seize or take copy of such registers, records or other documents or portions thereof as may be considered relevant by the Inspector in respect of an offence under the Act, which he has reason to believe has been committed by the occupier or the Manager. The provisions of the Code of Criminal Procedure, 1898 shall, so far as may be, apply to any seizure under this rule as they apply to any seizure made under the authority of a warrant issued under Section 98 of the said Code;] [Substituted by Notification No. 5692-3009-XVI, dated 12-8-1972.]
