Section 19(2) in The Punjab Shops and Commercial Establishments Act, 1958
(2)Subject to any rules made by Government in this behalf, an inspecting officer may, within the local limits for which he is appointed -(a)enter at all reasonable times and with such assistants, if any, being persons in the service of Government or of any local authority as he thinks fit, any place which is or which he has reason to believe to be an establishment;(b)make such examination of the premises and of any prescribed registers, records and notices and take on the spot or otherwise evidence of any person as he may deem necessary for carrying out purposes of this Act;(c)exercise such other powers as may be necessary for carrying out the purposes of this Act :Provided that no one shall be required under this section to answer any question or give any evidence tending to incriminate him.
