Section 254(1) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(1)An Inspector may, at a construction site of a building or other construction work within local limits for which he is appointed -(i)examine such construction site or place or premises used or to be used for such building or other construction work;(ii)take on the spot or otherwise such evidence of any person which he may deem necessary for the purpose of any examination or enquiry connected with such building and other construction work directly or indirectly :Provided that such person shall not be compelled to answer any question or give any evidence tending to incriminate him.(iii)take photographs, video clips, sample weight or measure or record or make such sketches as he may consider necessary for the purpose of any examination or injury under these rules.(iv)hold an inquiry into the cause of any accident or dangerous occurrence which he has reasons to believe was the result of any operation connected with or incidental to such building or other construction work, or of non-compliance with any of the provisions of the Act or these rules.
