Section 21(1) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
(1)Subject to any rules made in this behalf by the Government, an Inspector may, within the local limits for which he is appointed, enter an area which he has reason to believe to be a work, and make examination of the premises, plant and machinery, require the production of any prescribed registers, certificates or other documents and take on the spot or otherwise, statements of any person which he may consider necessary and exercise such other powers as may be prescribed for carrying out the purposes of this Act.
